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 588] [Entire Act] State of Punjab - Subsection Section 588(1) in Punjab Jail Manual, 1996 (1)Remission sheets (form No. 145) shall be retained in the office of the jail for a period of one year after the release of the prisoner to whom they relate.