Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Punjab - Subsection Section 73(4) in The Punjab Excise Act, 1914 (4)The provisions of [Section 441 to 446 and 449 of the Code of Criminal Procedure, 1973] [Substituted vide Punjab Act No. 20 of 1998.], shall apply so far as may be, in every case in which bail is accepted or a bond taken under this section.
