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[Section 81]
[Entire Act]
Union of India - Subsection
Section 81(2) in The Code of Criminal Procedure, 1973
| UTTAR PRADESH.- Insert the following third proviso in Section 81(1) :"Provided also that where such person is not released on bail or where he fails to give such security as aforesaid, the Chief Judicial Magistrate in the case of a non-bailable offence, or any Judicial Magistrate in the case of a bailable offence may pass such order as he thinks fit for his custody till such time as may be necessary for his removal to the Court which issued the warrant." [U.P. Act No. 1 of 1984. Section 9, w.e.f. 1-5-1984] |