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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(4)(b) in Rajasthan Habitual Offenders Act, 1953

(b)is required, in pursuance of section 110 of the Code of Criminal Procedure, 1898 [Central Act 5 of 1898] [Now see the section of Code of Criminal Procedure 1973 (2 of 1974)] to execute a bond for his good behaviour,