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 4] [Section 441] [Entire Act] Union of India - Subsection Section 441(2) in The Code of Criminal Procedure, 1973 (2)Where any condition is imposed for the release of any person on bail, the bond shall also contain that condition.