Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 485] [Entire Act] Union of India - Subsection Section 485(2) in Bharatiya Nagarik Suraksha Sanhita, 2023 (2)Where any condition is imposed for the release of any person on bail, the bond or bail bond shall also contain that condition.
