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Union of India - Section

Section 494 in Bharatiya Nagarik Suraksha Sanhita, 2023

494. Bond required from child.

When the person required by any Court, or officer to execute a bond is a child, such Court or officer may accept, in lieu thereof, a bond executed by a surety or sureties only.[Similar to Section 448 from Old CrPC-Also Refer]