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 6] [Entire Act] Union of India - Subsection Section 6(d) in The Prisoners (Attendance in Courts) Act, 1955 (d)is in custody for a period which would expire before the expiration of the time required for removing him under this Act and for taking him back to the prison in which he is confined,
