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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(2) in The Karnataka Prohibition Act, 1961

(2)The provisions of the Code of Criminal Procedure, 1898, shall in so far as they are applicable apply to any proceedings under sub-section (1) as if the bond referred to thereunder were a bond required to be executed under section 110 of the said Code.