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[Cites 0, Cited by 1] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(2) in The Karnataka Prohibition Act, 1961

(2)The bond shall be in such form as may be provided under the provisions of the Code of Criminal Procedure, 1898, and the provisions of the said Code shall in so far as they are applicable apply to all matters connected with such bond as if it were a bond to keep peace, ordered to be executed under section 106 of the said Code.