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Prisoners Act, 1900 11. Delivery of persons committed for trial by High Court Every person committed by a Magistrate, 7[or justice of the Peace] for trial by the High Court in the exercise of its original criminal jurisdiction shall be delivered to the Superintendent together with a warrant of commitment, directing the Superintendent to produce such person before the Court for trial; and the Superintendent shall, as soon as practicable, cause such person to betaken before the Court at a criminal session thereof, together with the warrant of commitment, in order that he may be dealt according to law.    |
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