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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Bombay Presidency - Subsection

Section 63(2) in Bombay Police Act, 1951

(2)In permitting a person such sub-section (1) to enter or return to [the area, or such areas] and any contiguous districts or part thereof, [or to the specified area or areas,], as the case may be from which he was directed to remove himself, the State Government [or such officer] may require him to enter into bond with or without surety for the observance of the conditions imposed.