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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(4) in The M.P. Excise Act, 1915

(4)[ The provisions of Sections 441 of 444 and 446 and 449 of the Code of Criminal Procedure, 1973 (No. 2 of 1974), shall apply so far as may be, in every case in which bail is accepted or a bond taken under this section.] [Substituted by M.P. Act No. 23 of 1979.]