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 1] [Section 9(2)] [Section 9] [Entire Act] Union of India - Subsection Section 9(2)(e) in The Prisoners (Attendance in Courts) Act, 1955 (e)the escort of persons confined in a prison to and from courts in which their attendance is required and for their custody during the period of such attendance;