Section 497A(2)(iv) in The Code of Criminal Procedure, 1989 (1933 A. D.)

[Cites 0, Cited by 0] [Section 497A(2)] [Section 497A] [Entire Act]

(iv)such other condition as may be imposed under sub-section (2-a) of section 497 as if the bail were granted under that section.

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