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 25] [Section 51] [Entire Act] Union of India - Subsection Section 51(c) in The Code of Civil Procedure, 1908 (c)by arrest and detention in prison [for such period not exceeding the period specified in section 58, where arrest and detention is permissible under that section;]
