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 432] [Entire Act] State of Punjab - Subsection Section 432(1) in Punjab Jail Manual, 1996 (1)When the sentence of a prisoner expires, the Deputy Superintendent shall bring him before the Superintendent, together with his warrant, and the prisoner shall be released at the jail gate, in the presence of the Superintendent.
