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Union of India - Section

Section 445 in The Code of Criminal Procedure, 1973

445. Deposit instead of recognisance.

- When any person is required by any Court or officer to execute a bond with or without sureties, such Court or officer may, except in the case of a bond for good behaviour, permit him to deposit a sum of money or Government promissory notes to such amount as the Court or officer may fix in lieu of executing such bond.