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Union of India - Section
Section 9 in The Prisoners Act, 1900
9. Delivery of persons committed by High Court in execution of a decree or for contempt
.Where any person is committed by the High Court, whether in execution of a decree or for contempt of Court or for any other cause, the Court shall cause him to be delivered to the Superintendent, together with its warrant of commitment.| [Maharashtra].In its application to the State of Maharashtra, in Section 9,(a) after the words High Court, insert the Bombay City Civil Court or the Court of Session for Greater Bombay;(b) for the words the Court, substitute the High Court, the City Court or the Sessions Court, as the case may be;(c) in the marginal note, after the words, High Court, insert City Court or Sessions Court.Bombay Acts 7 of 1949 and 15 of 1959. |