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 586 in Punjab Jail Manual, 1996 586. Procedure to be followed at the time of release. - When a prisoner is released under paragraph 585, the total amount of remission earned by him shall be endorsed on his warrant and the endorsement shall be signed by the Superintendent.
