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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Punjab - Subsection

Section 429(b) in Punjab Jail Manual, 1996

(b)Every convict in respect of whom an order has been made under section 356 of the Code of Criminal Procedure, 1973 shall, not less than fourteen days before the date on which he is entitled to be released, notify the officer in charge of the jail or place in which he may be for the time being confined, of the place in which he intends to reside, after his release.