AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

138. Conveyance of prisoner from place to place.-

A person under sentence of imprisonment may during his conveyance from place to place, or when on board a ship, aircraft, or otherwise, be subjected to such restraint as is necessary for his safe conduct and removal.



Indo Tibetan Border Police Force Act, 1992 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.