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] [Entire Act] State of Punjab - Section Section 397 in Punjab Jail Manual, 1996 397. Record for the purpose of identification. - A full personal description of every prisoner with a note of any special marks on his person and his left thumb-impression, shall, for purposes of identification, be recorded in the admission register.
