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 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(vi) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(vi)Where an application is for an order that the body of a defendant within such limits is brought in or the Sheriffs' return of cepi corpus to a writ of attachment, or the Sheriffs' return of cepi corpus to the warrant of arrest shall be produced.