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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(4) in Telangana Probation of Offenders Act, 1936

(4)No variation in, or addition to, the conditions of any bond made under the provisions of section 11, shall affect the liability of any surety to the bond in respect of any condition which has not been varied.