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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in Assam Opium (Amendment) Act, 1933

(2)The bond shall be in the form contained in the Schedule and the provisions of the Code of Criminal Procedure (Act 5 of 1898) shall, in so far as they are applicable, apply to all matters connected with such bond and the non-execution thereof as if it were a bond to keep the peace ordered to be executed under Section 106 of that Code.