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 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(3) in Jharkhand Control of Crimes Act, 2002

(3)Any person released under sub-section (1), shall surrender himself at the time and place, and to the authority, specified in the order directing his release or cancelling his release as the case may be.