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[Cites 0, Cited by 3] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(4) in The Code of Criminal Procedure, 1973

(4)When such application is made by an accused person, the High Court may direct him to execute a bond, with or without sureties, for the payment of any compensation which the High Court may award under sub-section (7).