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[Cites 0, Cited by 0] [Section 541(3)] [Section 541] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 541(3)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(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 discharged under section 58 of the Code of Civil Procedure, 1977.