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[Cites 0, Cited by 19] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in The Bihar Maintenance of Public Order Act, 1949

(2)If the bond is tendered to the officer in charge of the jail he shall forthwith refer the matter to the District Magistrate or the Sub-divisional Magistrate and shall proceed in accordance with the orders of such officer.