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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(a) in Criminal Court Rules of the High Court of Judicature at Patna

(a)In every case in which a sentence is reversed the Appellate Court shall fill in the prescribed form of warrant of release on appeal, and shall send the same direct to the officer-in-charge of the jail in which the appellant is confined. [G.L 6/57]