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State of Jharkhand - Section

Section 140 in Civil Court Rules of the High Court of Judicature at Patna

140.

Warrants for release should not be despatched by a Court after sunset, or, if so despatched, should be endorsed with instructions for release as early as possible next morning.Note. - The above provisions apply to witnesses arrested under a warrant and detained in the Civil prison. ... : .V. Execution by Another Court