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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (b)[ "member of prisoner's family" means the husband, wife, son, daughter, father, mother, brother, sister, grand-father, grandmother, grand-son, grand-daughter, father-in- law, mother-inlaw, brother-in-law, sister-in-law, father's brother, father's sister, mother's brother or mother's sister of the prisoner;] [Substituted by Punjab Act No. 1 of 2016, dated 7.1.2016.]
