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[Cites 0, Cited by 0] [Section 526] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 526(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(5)When an accused person makes an application under this section, the High Court may direct him to execute a bond, with or without sureties, conditioned that he will, if so ordered, pay any amount which the High Court may under this section award by way of compensation to the person opposing the application.