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 427] [Entire Act] State of Punjab - Subsection Section 427(c) in Punjab Jail Manual, 1996 (c)in every other case, for a period of one year, till the final disposal of appeal and the period for further appeal.
