| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 32 |
| Chapter Title | Ministry | Department |
| Execution, Suspension, Remission And Commutation Of Sentences | Ministry of Home Affairs | Department of Internal Security |
When a sentence has been fully executed, the officer executing it shall return the warrant to the court from which it is issued, with an endorsement under his hand certifying the manner in which the sentence has been executed.
