Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 477] [Entire Act] Bengal Presidency - Subsection Section 477(b) in Police Regulations, Bengal , 1943 (b)Witnesses, parties to cases, and sureties having to execute bonds, shall be taken to the Court office, after the Magistrate's orders are passed to have bonds properly drawn out and executed.
