Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(5)(b) in The Orissa Urban Police Act, 2003

(b)The provisions of Sections 119 to 124 (both inclusive) of the Code of Criminal Procedure, 1973 shall, so far as may be, apply in relation to order under clause (a) to furnish security bond.