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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(b) in The Rajasthan Control Of Goondas Act, 1975

(b)If any person who is required to execute a bond for the observance of any direction, requirement, prohibition, restriction or condition fails to do so, he shall be committed to prison or, if he is already in prison, be detained in prison until the period for which the direction, requirement, prohibition, restriction or condition is to operate or until within such period he executes the bonds with or without sureties as the case may be, in terms of the order, and the provisions of sections 119 to 124 of the said Code shall mutatis mutandis apply as if the District Magistrate or the Tribunal were the court of a Magistrate.