Code of Criminal Procedure Act, 1973
448.Bond required from minor.-
When the person required by any Court, or officer to execute a bond is a minor, such Court or officer may accept, in lieu thereof, a bond executed by a surety or sureties only.
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Code of Criminal Procedure Act, 1973 448.Bond required from minor.- When the person required by any Court, or officer to execute a bond is a minor, such Court or officer may accept, in lieu thereof, a bond executed by a surety or sureties only. |
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