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[Cites 0, Cited by 0] [Section 497C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 497C(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The restrictions on granting of bail specified in sub-section (1) shall be in addition to the restrictions under the Code or any other law for the time being in force on granting of bail.