Section 417(3)(a) in The Code of Criminal Procedure, 1973

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Union of India - Subsection

Section 417(3)(a) in The Code of Criminal Procedure, 1973

(a)three years have elapsed since he was removed to the criminal jail, in which case he shall be deemed to have been released from the civil jail under Section 58 of the Code of Civil Procedure, 1908 (5 of 1908), or under Section 23 of the Provincial Insolvency Act, 1920 (5 of 1920), as the case may be; or

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Union of India - Subsection

Section 417(3)(a) in The Code of Criminal Procedure, 1973