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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Prohibition Act, 1956

(2)The bond shall be in such form as may be prescribed and the provisions of the Code of Criminal Procedure, 1898 (V of 1898) 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.