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[Cites 0, Cited by 0] [Section 446(5)] [Section 446] [Entire Act]

Union of India - Subsection

Section 446(5)(b) in The Code of Criminal Procedure, 1973

(b)thereafter no such person shall be released only on his own bond in that case, if the Police Officer or the Court, as the case may be, for appearance before whom the bond was executed, is satisfied that there was no sufficient cause for the failure of the person bound by the bond to comply with its condition :