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 449] [Entire Act] State of Punjab - Subsection Section 449(4) in Punjab Jail Manual, 1996 (4)Warrants of commitment of prisoners sentenced by Court Martial should be sent to the officer Commanding the Unit in which the Court was held after the sentences have been executed.
