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 16] [Entire Act] State of Punjab - Subsection Section 16(4) in The Punjab Probation of Offenders Rules, 1962 (4)The probation officer shall consult the District Probation Officer with regard to an appeal or revision under section 11 of the Act.
