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] [Entire Act] State of Punjab - Section Section 668 in Punjab Jail Manual, 1996 668. Documents etc., to be sent with a prisoner. - The following documents shall be sent with each prisoner transferred -(a)his warrant,(b)his descriptive roll,(c)separate lists of Government and personal property accompanying him, and(d)his history-ticket written up to date.
