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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(2) in The Maharashtra Prohibition Act

(2)The provisions of the Code of Criminal Procedure, 1898,shall in so far as they are applicable apply to any proceedings under sub-section (1) as if the bond referred to therein were a bond required to be executed under section 110 of the said Code.