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 139(2)] [Section 139] [Entire Act] Union of India - Subsection Section 139(2)(l) in The National Security Guard Act, 1986 (l)the manner in which an accused person shall be kept in custody under sub-section (4) of section 96;