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 5] [Section 23] [Entire Act] Union of India - Subsection Section 23(2) in The Provincial Insolvency Act, 1920 (2)The Court may at any time order any person who has been released under this section to be re-arrested and re-committed to the custody from which he was released.
