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] [Entire Act] State of Punjab - Section Section 428 in Punjab Jail Manual, 1996 428. Examination of warrants. - The warrants of all convicts, whose release becomes due in any month shall be examined on the 20th day of the month preceding to ascertain their correctness.
