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[Cites 0, Cited by 0] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(2) in The Delhi Excise Act, 2009

(2)The bond shall be in the prescribed form in terms of the provisions of the Code of Criminal Procedure, 1973 ( 2 of 1974) and shall in so far as they are applicable, apply to all matters connected with such bond to as if it were a bond to keep the peace ordered to be executed under section 106 of that Code.