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[Cites 0, Cited by 0] [Section 476A] [Entire Act]

State of Haryana - Subsection

Section 476A(2) in Punjab Jail Manual

(2)All P.R. slips of the prisoners of PR/T. class shall be sent to the Superintendent of Police, Crimes Branch, C.I.D. Lahore, two months before the release of the prisoner is due or immediately on the death or escape of such prisoners.Note 1 :- The number and names of EPR/T prisoners should be noted in red ink in the release diary (Register No. 4) two months before the probable date of release, counting remissions they are likely to earn.Note 2 :- If a P.R. convict has not been identified the word "Unidentified" shall be written in red ink in register No. II admission register and across the copy of his slip which shall be marked EPR/T