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Report No. 268

29. Substitution of new section for section 448.-

For section 448 of the Code of Criminal Procedure, the following section shall be substituted, namely:-

"448. Bond required from minor.-

When the person required by any Court, or officer to furnish a security is a minor, such Court or officer may accept, in lieu thereof, a security furnished by a surety or sureties only."



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




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