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[Cites 0, Cited by 0] [Section 460] [Entire Act]

State of Punjab - Subsection

Section 460(5) in Punjab Jail Manual, 1996

(5)If, after the receipt of the copy of the judgment or order, a relative, friend or agent of the prisoner undertakes to make the appeal on his behalf and the prisoner consents in writing to that course, the copy of the judgment shall be delivered to such relative, friend or agent as the case may be under proper receipt.