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[Cites 0, Cited by 3] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(4) in Rajasthan Excise Act, 1950

(4)The limitations on grant of bail specified in sub-section (3) are in addition to the limitations under the Code or any other law for the time being in force on the grant of bail.Explanation. – In this Section, the expression "the Code" means the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).