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 578] [Entire Act] State of Punjab - Subsection Section 578(2) in Punjab Jail Manual, 1996 (2)If a prisoner has not been punished during the quarter otherwise than by a formal warning, he shall be awarded full ordinary remission for the quarter under paragraph 568 or, if he is a convict officer, under paragraph 570.
