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 583] [Entire Act] State of Punjab - Subsection Section 583(c) in Punjab Jail Manual, 1996 (c)In the case of prisoners who at the time of general grant of State remission are on temporary or emergency release, specific orders of the State Govt, for the award of this remission to such prisoners are necessary.
