Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 373] [Entire Act] Union of India - Subsection Section 373(ii) in The Code of Criminal Procedure, 1973 (ii)who is aggrieved by any order refusing to accept or rejecting a surety under Section 121, may appeal against such order to the Court of Session :
