Legal Document View

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
[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2)(a) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(a)From the date of his or her detention, if he or she is detained in custody whether on a criminal charge or otherwise for a period exceeding forty eight hours;