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[Cites 0, Cited by 2] [Section 442] [Entire Act]

Union of India - Subsection

Section 442(1) in The Code of Criminal Procedure, 1973

(1)As soon as the bond has been executed, the person for whose appearance it has been executed shall be released; and, when he is in jail, the Court admitting him to bail shall issue an order of release to the officer in charge of the jail, and such officer on receipt of the orders shall release him.