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[Cites 0, Cited by 5] [Section 267(1)] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(1)(a) in The Code of Criminal Procedure, 1973

(a)that a person confined or detained in a prison should be brought before the Court for answering to a charge of an offence, or for the purpose of any proceedings against him, or