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 785] [Entire Act] State of Punjab - Subsection Section 785(2) in Punjab Jail Manual, 1996 (2)The Superintendent shall return the warrant of execution with an endorsement to the effect that the sentence has been carried out.
