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State of Jammu-Kashmir - Section

Section 91 in The Code of Criminal Procedure, 1989 (1933 A. D.)

91. Power to take bond for appearance.

- When any person for whose appearance or arrest the officer presiding in any Court is empowered to issue a summons or warrant, is present in such Court, such officer may require such person to execute a bond, with or without sureties, for his appearance in such Court.