Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Jharkhand - Subsection Section 6(1) in Jharkhand Control of Crimes Act, 2002 (1)Any person aggrieved by an order made under Sections 3,4, or 5 may appeal to the Commissioner within fifteen days from the date of such order.
