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[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(3)(b) in The Code of Criminal Procedure, 1973

(b)the conditions of such bond, whether as to the amount thereof or as to the provision of sureties or the number thereof or the pecuniary extent of their liability, shall not be more onerous than those specified in order under section 111.