Report No. 268
10. Amendment of section 170.-
In section 170 of the Code of Criminal Procedure,-
(i) in sub-section (2), for the words "takes security" and "to execute a bond", the words "admits him to bail" and "to provide security" shall respectively be substituted;
(ii) in sub-section (3), for the word "bond" the word "security" shall be substituted;
(iii) in sub-section (4), for the words "The officer in whose presence the bond is executed" and "who executed", the words "The officer to whom the security is furnished" and "who furnished" shall respectively be substituted.
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