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[Cites 0, Cited by 2] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Code of Criminal Procedure, 1973

(2)The endorsement shall state -
(a)the number of sureties;
(b)the amount in which they and the person for whose arrest the warrant is issued, are to be respectively bound;
(c)the time at which he is to attend before the Court.