Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 61] [Entire Act]

State of Gujarat - Section

Section 143 in The Gujarat Police Act, 1951

143. Penalty for failure to surrender in accordance with sub-section (3) of section 63.

- Whoever fails without sufficient cause to surrender in accordance with subsection (3) of section 63 shall, on conviction, be punished with imprisonment which may extend to two years and shall also be liable to fine.