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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Punjab - Subsection

Section 448(1) in Punjab Jail Manual, 1996

(1)If the warrant of an Appellate Court direct that a prisoner shall be released on bail or on his own or another person's bond, the Superintendent shall receive from the Magistrate or other proper authority, intimation, in writing, that such bail or bond has been duly furnished, and that such prisoner may be set at liberty in accordance with the terms thereof.