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 9] [Entire Act]

State of Jharkhand - Section

Section 9 in The Scheduled Districts Act, 1874

9. Place of imprisonment or transportation.

- Any person liable to be imprisoned or to be transported beyond sea, under any order or sentence passed by any officer appointed under Section 6, may (subject to such rules as the Governor General in Council may, from time to time, prescribe in this behalf) be imprisoned in such jail, or transported to such place, as the Local Government directs.