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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(3)(ii) in Goondas Act, 1923

(ii)for the forfeiture, under section 514 of the Code of Criminal Procedure, 1898, of any bond, executed for the attendance of such person at such place and at such time or times,