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[Cites 0, Cited by 0] [Section 533] [Entire Act]

State of Haryana - Subsection

Section 533(4) in Punjab Jail Manual

(4)Warrants of commitment of prisoners sentenced by General, Summary- General or District Courts Martial should be sent to the Judge Advocate- General in India and those of prisoners sentenced by Summary Courts Martial the Officer Commanding the Unit in which the Court was held after the sentences have been executed.