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

Sashastra Seema Bal Act, 2007

32. Escape from custody.

Any person subject to this Act, who, being in lawful custody, escapes or attempts to escape, shall, on conviction by a Force Court, be liable to suffer imprisonment for a term which may extend to three years or such less punishment as is in this Act mentioned.



Sashastra Seema Bal Act, 2007 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