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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(4)Wherever it appears from a report forwarded under this section that the accused has been released on his bond, the Magistrate shall make such order for the discharge of such bond or otherwise as he thinks fit.