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 430] [Entire Act] State of Punjab - Subsection Section 430(1) in Punjab Jail Manual, 1996 (1)The release notice, i.e. slips, of prisoners classed PRT, shall be forwarded by the Superintendent direct to the Deputy to the Inspector-General (CID), Punjab, at least two months before the date of release.
