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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Mizoram - Subsection

Section 44(6) in The Mizoram Excise Act, 1973

(6)The provisions of Sections 498 to 502, 513, 514 and 515 of the Code of Criminal Procedure, 1898 as applicable to the Union Territory under the Administration of Justice Rules shall apply, so far as may be in every case in which bail is accepted or a bond taken under this section.