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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(ii) in The General Rules (Criminal), 1977

(ii)To the Superintendent of the District Jail, whereas the prisoner is on bail and is present when the judgment or order is pronounced by the Appellate Court and the Court after cancelling his bail takes him into custody and remands him to jail.