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State of Haryana - Section

Section 59 in The Punjab Separation of Judicial and Executive Functions Act, 1964

59. For section 406A, the following shall be substituted, namely :-

"406-A. Appeal from order refusing to accept or rejecting a surety. - Any person aggrieved by an order refusing to accept or rejecting a surety under section 122 may appeal against such order to the Court of Session."