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[Cites 0, Cited by 11] [Section 417] [Entire Act]

Union of India - Subsection

Section 417(2) in The Code of Criminal Procedure, 1973

(2)If any person liable to be imprisoned or committed to custody under this Code is in confinement in a civil jail, the Court or Magistrate ordering the imprisonment or committal may direct that the person be removed to a criminal jail.