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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(2)On such application being made, the Court shall issue summons or warrant, as it may think fit, requiring the person, for whom such surety is bound, to appear or to be brought before it.".