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 21] [Section 366] [Entire Act] Union of India - Subsection Section 366(2) in The Code of Criminal Procedure, 1973 (2)The Court passing the sentence shall commit the convicted person to jail custody under a warrant.
