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Report No. 36

Section 499(1A) (New)

In section 499 of the principal Act, after sub-section (1), insert the following sub-section, namely:-

"(1A) Where any condition is imposed for the release of any person on bail, the bond shall also contain that condition."



Section 497, 498 and 499 of the Codeof Criminal Procedure, 1898 - Grant of Bail with Conditions Back




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