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[Cites 0, Cited by 0] [Section 258] [Entire Act]

Union of India - Subsection

Section 258(2) in Companies (Court) Rules, 1959

(2)The Court making the arrest shall send the person arrested in proper custody to the Court by which the warrant of arrest was originally issued, unless he furnishes the required security to the satisfaction of the former Court for his appearance before the latter Court, in which case the Court shall release him on such security and inform the Court by which the warrant of arrest was originally issued accordingly.