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[Cites 0, Cited by 2] [Section 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(b) in Jharkhand Control of Crimes Act, 2002

(b)securing the due observance of any direction, requirement, prohibition, restriction or condition specified in an order made in respect of any person under Sections 3, 4, 5, or 6 require such person to enter into a bond, with or without sureties, and the provisions of the Code of Criminal Procedure, 1973 shall mutatis mutandis apply in relation to bonds executed or required to be executed under the said Code.