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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in Assam Opium Prohibition Act, 1947

(2)The bond shall be in the prescribed form, and the provisions of the Code of Criminal Procedure, 1898 (Act 5 of 1898), shall, in so far as they are applicable, apply to all matters connected with such bond as if it were a bond to keep the peace ordered to be executed under section 106 of that Code.