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 14] [Entire Act] Union of India - Subsection Section 14(4) in Preventive Detention Act, 1950 (4)If any person fails without sufficient cause to surrender himself in the manner specified in subjection (3), he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or both.
