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[Cites 0, Cited by 0] [Section 460] [Entire Act]

State of Punjab - Subsection

Section 460(2) in Punjab Jail Manual, 1996

(2)On receipt of the copy of the judgment or order, the prisoner shall, if he is able to write, be allowed to write, his own appeal. If the prisoner is unable to write, the Superintendent shall cause his appeal to be written for him by any other prisoner or by a jail official.