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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(3) in Chhattisgarh Excise Act, 1915

(3)Whenever any person arrested under this Act, otherwise than on a warrant, is prepared to give bail, and is arrested by, or produced in accordance with sub-section (2), before an officer who has authority to release arrested persons on bail, he shall be released upon bail or, at the discretion of the officer releasing him, on his own bond.