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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 76(2) in The Dadra and Nagar Haveli Excise Regulation, 2012

(2)The bond shall be in the prescribed form in terms of the provisions of the Code of Criminal Procedure, 1973 and shall in so far as they are applicable, apply to all matters connected with such bond as if it were a bond to keep the peace ordered to be executed under section 106 of that Code.