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Report No. 268

27. Amendment of section 446.-

In section 446 of the Code of Criminal Procedure,-

(i) in sub-section (1), -

(a) after the words, "production of property", and "been transferred" the words, "or for compliance with any other condition" and "that the person has violated the bond or" shall respectively be inserted;

(b) for the Explanation, the following Explanation shall be substituted, namely:-

"Explanation.-A condition to appear, or produce property, or comply with any other condition before a Court shall be construed as including a condition for appearance, or as the case may be, for production of property, or compliance with any other condition before any Court to which the case may subsequently be transferred.";

(ii) in sub-section (5), for the word, "bond" the word, "security" shall be substituted.



Amendments to Criminal Procedure Code, 1973 - Provisions relating to Bail Back




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