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 560] [Entire Act] State of Punjab - Subsection Section 560(2) in Punjab Jail Manual, 1996 (2)In the case of every serious prison-offence, the names of the witnesses proving the offence and, the findings with reasons therefor should be recorded by the Superintendent.
