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State of Punjab - Section

Section 465 in Punjab Jail Manual, 1996

465. Procedure when a Court directs the retrial of a prisoner.

- If an Appellate Court directs that a prisoner be retried and a warrant for his release on bail or for his custody pending trial is not at the same time received the prisoner shall, unless he has a sentence on another warrant to undergo, be remanded to the ward for unconvicted prisoners and the Superintendent shall apply to the Court for a warrant for his custody pending trial.