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[Cites 0, Cited by 0] [Section 485] [Entire Act]

Union of India - Subsection

Section 485(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)If the case so requires, the bond or bail bond shall also bind the person released on bail to appear when called upon at the High Court, Court of Session or other Court to answer the charge.