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 439 in Punjab Jail Manual, 1996 439. Release on the authority of telegram. - No prisoner shall be released on the authority of a telegram save in the case of a telegram despatched by a Secretary to Government. All such telegrams should be authenticated by telegraphic enquiry.
