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Prisoners Act, 1900 13. Delivery of persons arrested in pursuance of warrant of High Court or Civil Court in presidency-town (1) Every person arrested in pursuance of a writ, warrant or order of the High Court in the exercise of its original civil jurisdiction, or in pursuance of a warrant of any Civil Court established in a Presidency-town under any law or enactment for the time being in force, or in pursuance of a warrant under section 5, shall be brought without delay before the Court by which, or by a Judge of which, the writ, warrant or order was issued, awarded or made, or before a judge thereof, if the said Court, or of a Judge thereof, is sitting for the exercise of original jurisdiction. (2) If the said Court, or a judge thereof, is not then sitting for the exercise of the original jurisdiction, such person arrested as aforesaid shall, unless a Judge of the said Court otherwise directs, be delivered to the Superintendent for the intermediate custody, and shall be brought before the said Court, or a Judge thereof at the next sitting of the said Court, or of a Judge thereof for the exercise of original jurisdiction in order that such person may be dealt with according to law; and the said Court or Judge shall have power to make or award all necessary order or warrants for that purpose.    |
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