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[Cites 0, Cited by 0] [Section 117(3)] [Section 117] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 117(3)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)the conditions of such bond, whether as to the amount thereof or as to the provision of sureties or the number thereof or the pecuniary extent of their liability, shall not be Snore onerous than those specified in the order under section 112.