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[Cites 0, Cited by 0] [Section 417(3)] [Section 417] [Entire Act]

Union of India - Subsection

Section 417(3)(b) in The Code of Criminal Procedure, 1973

(b)the Court which ordered his imprisonment in the civil jail has certified to the officer in charge of the criminal jail that he is entitled to be released under Section 58 of the Code of Civil Procedure, 1908 (5 of 1908), or under Section 23 of the Provincial Insolvency Act, 1920 (5 of 1920), as the case may be.