Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 67] [Entire Act]

State of Maharashtra - Section

Section 143 in Maharashtra Police Act

143. Penalty for failure to surrender in accordance with sub-section (3) of section 63.

Whoever fails without sufficient cause to surrender in accordance with sub-section (3) of section 63 shall, on conviction, be punished with imprisonment which may extend to two years and shall, also be liable to fine.