Section 209(a) in The Code of Criminal Procedure, 1973
(a)[ commit, after complying with the provisions of section 207 or section 208, as the case may be, the case to the Court of Session, and subject to the provisions of this Code relating to bail, remand the accused to custody until such commitment has been made;] [Substituted by Act 45 of 1978, Section 19 for Cl (a) (w.e.f. 18-12-1978).]
