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 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(2) in Criminal Courts - Rules and Orders

(2)In no circumstances should a railway servant be removed from his post although he may be under arrest, until time has been allowed to the railway authorities to make arrangements for the performance of his duties.