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[Cites 0, Cited by 0] [Section 135A] [Entire Act]

Union of India - Subsection

Section 135A(2) in The Code of Civil Procedure, 1908

(2)A person released from detention under sub-section (1) shall, subject to the provisions of the said sub-section, be liable to re-arrest and to the further detention to which he would have been liable if he had not been released under the provisions of sub-section (1).]