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Code of Criminal Procedure Act, 1973

443.Power to order sufficient bail when that first taken in insufficient.-

If, through mistake, fraud, or otherwise, insufficient sureties have been accepted, or if they afterwards become insufficient, the Court may issue a warrant of arrest directing that the person released on bail be brought before it and may order him to find sufficient sureties, and, on his failing so to do, may commit him to jail.



Code of Criminal Procedure Act, 1973 Back




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