Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 456] [Entire Act] State of Punjab - Subsection Section 456(2) in Punjab Jail Manual, 1996 (2)If a convict, on being asked, seeks to file an appeal shall be directed to give his statement in writing in admission register and the facts shall be recorded in his history-ticket.
