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 798] [Entire Act] State of Punjab - Subsection Section 798(2) in Punjab Jail Manual, 1996 (2)The Superintendent shall forthwith apply through the Inspector-General for the confirmation of his action by the State Government, submitting at the same time the documents required by paragraph 792.
