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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(1)(i) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(i)on the amount mentioned in the warrant for his detention being paid to the officer-in-charge of the civil prison, or