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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Puducherry - Subsection Section 58(4) in Pondicherry Excise Act, 1970 (4)The provisions of sections 490 to 502, section 513, section 514 and section 515 of the Code of Criminal Procedure, 1898, shall apply, so far as may be, in every case, in which bail is accepted or, bond taken under this section.
