Legal Document View

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
[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1)(b) in Uttar Pradesh Control Of Goondas Act, 1970

(b)securing the due observance of any direction, requirement, prohibition, restriction or condition specified in an order made in respect of any person under Section 3, Section 4, Section 5 or Section 6,-- require such person to enter into a bond, with or without sureties, and the provisions of the Code of Criminal Procedure, 1973, shall mutatis mutandis apply in relation to such bond as they apply in relation to bonds executed or required to be executed under the said Code.