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 19982] [Entire Act] Union of India - Section Section 420 in The Code of Criminal Procedure, 1973 420. Warrant with whom to be lodged. - When the prisoner is to be confined in a jail, the warrant shall be lodged with the jailor.C. - Levy of fine
