Section 180D(2)(b) in The Railways Act, 1989

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Union of India - Subsection

Section 180D(2)(b) in The Railways Act, 1989

(b)if it appears to the officer authorised that there is not sufficient evidence or reasonable ground of suspicion against the accused person, he shall release the accused person on his executing a bond, with or without sureties as the officer authorised may direct, to appear, if and when so required, before the Magistrate having jurisdiction.

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Union of India - Subsection

Section 180D(2)(b) in The Railways Act, 1989