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 408] [Entire Act] State of Punjab - Subsection Section 408(2) in Punjab Jail Manual, 1996 (2)If the prisoner acknowledges the correctness of the list the fact that he does so, and if the prisoner makes any objection of any entry in or to the omission of any article from the list, the nature of the objection shall be noted on the list.
