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[Cites 0, Cited by 0] [Section 117(3)] [Section 117] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 117(3)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)no person against whom proceedings are not being taken under section 108, section 110, shall be directed to execute a bond for maintaining good behaviour ; and