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 449] [Entire Act] State of Punjab - Subsection Section 449(2) in Punjab Jail Manual, 1996 (2)The warrant of every prisoner who dies in jail shall be returned to the Chief Judicial Magistrate of the District in which he has been convicted.
