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 448] [Entire Act] State of Punjab - Subsection Section 448(2) in Punjab Jail Manual, 1996 (2)The personal bond of a prisoner whose release has been ordered should be drawn up in the jail office and attested by the Superintendent or by the Deputy Superintendent in the absence of the Superintendent.
