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 5A] [Entire Act] State of Punjab - Subsection Section 5A(a) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (a)no prisoner shall be entitled to be released under this Act to whom the death sentence has been awarded or is a hardcore, prisoner;
