AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 268

11. Amendment of section 171.-

In section 171 of the Code of Criminal Procedure,-

  • for the words, "other than his own bond", the words, "which is excessive" shall be substituted;
  • (ii) in the proviso, for the words, "to execute a bond", "furnish security"; and "executes such bond", the words "to furnish security" and "furnishes such security" shall respectively be substituted.







    Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
    Powered by Neosys Inc
    Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement