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 589] [Entire Act] State of Punjab - Subsection Section 589(6) in Punjab Jail Manual, 1996 (6)The extra work done must be quite voluntary, and the grant of remission for conditional on its being up to the requisite standard in quality required by the Superintendent.
