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State of Punjab - Section

Section 729 in Punjab Jail Manual, 1996

729. Notice of discharge or release on bail.

- If an unconvicted prisoner be discharged in court or released on bail while attending court and a notification of the fact is not received the same day, the Superintendent shall, without delay, call the attention of the court to the matter.Note. - The notification should be brought back by the police escort who took charge of the prisoner for conveyance to court.