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[Cites 0, Cited by 0] [Section 497(2)] [Section 497] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 497(2)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)in order to ensure that such person shall attend in accordance with the conditions of the bond executed under this Chapter ; or