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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 106(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)Any order under this section may also be made by an Appellate Court [x x x] [Omitted by Act XXXVII of 1957.] or by the High Court when exercising its powers of revision.B. - Security for keeping the peace on other cases and security for good behaviour