Section 8 in The Uttar Pradesh First Offenders Probation Act, 1938
8. Provision as to bonds
The provisions of Sections 122, 126, 126-A, 406-A (b) and (c), 514, 514-A, 514-B and 515 of the Code shall, so far as may be, apply in the case of sureties offered and bonds given under this Act as if they had been offered and given under Chapter VIII of the Code.
