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 460] [Entire Act] State of Punjab - Subsection Section 460(4) in Punjab Jail Manual, 1996 (4)The Superintendent shall forward the appeal, with a copy of the judgment or order appealed against to the Chief Judicial Magistrate to be forwarded to the Appellate Court with the files of the case.
