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 0] [Section 49] [Entire Act] State of Puducherry - Subsection Section 49(3) in Pondicherry Revenue Recovery Act, 1970 (3)A copy of such warrant shall be retained by the Jail or, who shall forthwith dispatch the original to the officer in-charge of the Central Jail.
