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[Cites 0, Cited by 9] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2) in The Code of Criminal Procedure, 1973

(2)The Court issuing a warrant under sub-section (1) shall forward, along with the warrant, the substance of the information against the person to be arrested together with such documents, if any, as may be sufficient to enable the Court acting under section 81 to decide whether bail should or should not be granted to the person.