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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(iv) in Contempt of Courts (Patna High Court) Rules

(iv)Every person who is arrested and detained when produced before the High Court, shall be released on bail if a bond for such sum of money as the court thinks sufficient is executed with or without sureties, with condition that the persons charged shall attend at the time and place mentioned in the bond and shall continue to so attend until otherwise directed by the Court: