Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 462] [Entire Act]

State of Punjab - Subsection

Section 462(1) in Punjab Jail Manual, 1996

(1)With the exception of such classes of prisoners for whom transfer orders are from time to time issued, convicts who have not completed their term of appeal without appealing or until their appeal have been disposed of should not ordinarily be transferred to another jail without the special sanction of the Inspector-General.