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 422(2)] [Section 422] [Entire Act] State of Punjab - Subsection Section 422(2)(c) in Punjab Jail Manual, 1996 (c)a brief record of every other occurrence of any importance, affecting the prisoner which takes place while he remains in confinement.