(5)"Bond". - "bond" includes-(a)any instrument whereby a person obliges himself to pay money to another, on condition that the obligation shall be void if a specified act is performed, or is not performed, as the case may be ;(b)any instrument attested by a witness and not payable to order or bearer, whereby a person obliges himself to pay money to another; and(c)any instrument so attested, whereby a person obliges himself to deliver grain or other agricultural produce to another.[Explanation. - Notwithstanding anything contained in any law for the time being in force, for the purposes of this clause "attested", in relation to an instrument means attested by one or more witnesses each of whom has seen the executant sign of affix his mark to the instrument; or has seen the executant sign or has received from the executant personal acknowledgement of his signature or mark or of the signature of such other person, and each of whom has signed the instrument in the presence of the executant, but it shall not be necessary that more than one of such witnesses shall have been present at the same time, and no particular form of attestation shall be necessary;] [Added by Act No. XII of 2011, dated 25th April, 2011.]
