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[Cites 0, Cited by 0] [Section 450] [Entire Act]

State of Punjab - Subsection

Section 450(2) in Punjab Jail Manual, 1996

(2)In every case in which a sentence is modified on appeal the Appellate Court shall prepare a fresh warrant (in the form prescribed in the following rule) and shall forward the same with the original warrant and with a copy of its order to the Court by which the accused was admitted to bail with directions to take measures to secure his surrender and commitment to jail on the modified warrant.