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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988

(2)In directing the release of any person under sub-section (1), the Government may require him to enter a bond with sureties for the due observance of the conditions specified in the direction.