Section 541(3)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

[Cites 0, Cited by 0] [Section 541(3)] [Section 541] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 541(3)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)three years have elapsed since he was removed to the criminal jail, in which case he shall be deemed to have been discharged from the civil jail under section 58 of the Code of Civil Procedure, 1977 ; or

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State of Jammu-Kashmir - Subsection

Section 541(3)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)