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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jharkhand - Subsection

Section 79(7) in Bihar Excise Act, 1915

(7)[ The provision of sections 440 to 444, 445, 446, and 449 of the Code of Criminal Procedure, 1973 (Act 2 of 1974), shall apply, so far as may be, in every case in which bail is accepted or a bond taken under this section.] [Substituted by Act 6 of 1985.]