(7)The provisions of [sections 439 to 449 of the Code of Criminal Procedure, 1973] [Substituted by section 16(d), ibid (w.r.e.f. 1.4.1974) for the words, letters and figures sections 498 to 502, 513, 514, 514A, 514B, and 515 of the Code of Criminal Procedure, 1898, in which the figures and letters 514A, 514B, were inserted by section 53(4) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).], shall apply, so far as may be, in every case in which bail is accepted or a bond taken under this section.
