LexSection 37 — Repealed..
The Prisoners Act, 1900
[ Power for certain Criminal Courts to require attendance of prisoner to give evidence or answer to charge. ] Repealed by s. 10, ibid.Open in Lexace · Ask the AI about this section
[ Power for certain Criminal Courts to require attendance of prisoner to give evidence or answer to charge. ] Repealed by s. 10, ibid.Open in Lexace · Ask the AI about this section