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 Document Options Get in PDF Print it! [Cites 0, Cited by 11] [Section 433] [Entire Act] Union of India - Subsection Section 433(c) in The Code of Criminal Procedure, 1973 (c)a sentence of rigorous imprisonment, for simple imprisonment for any term to which that person might have been sentenced, or for fine;
