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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(12) in The Bihar Maintenance of Public Order Act, 1949

(12)[ If the person required to execute a bond by an order made under subsection (1) is a minor, the bond may be executed by a surety only.] [Substituted by Bihar Act 20 of 1951 for sub-sections (9) and (11)'.]