Section 180D(2)(b) in The Railways (Second Amendment) Act, 2003

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Union of India - Subsection

Section 180D(2)(b) in The Railways (Second Amendment) Act, 2003

(b)if it appears to the officer authorised that there is not sufficient evidence or reasonable ground of suspicion against the accused person, he shall release the accused person on his executing a bond, with or without sureties as the officer authorised may direct, to appear, if and when so required, before the Magistrate having jurisdiction. Search, seizure and arrest how to be made.

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Union of India - Subsection

Section 180D(2)(b) in The Railways (Second Amendment) Act, 2003