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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Prohibition Act, 1956

(2)The provisions of the Code of Criminal Procedure, 1898 (V of 1898) shall, in so far as they are applicable, apply to any proceedings under Sub-section (1) as to the bond referred to therein were a bond required to be executed under Section 110 of that Code.