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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The endorsement shall state-
(a)the number of sureties ;
(b)the amount in which they and the person for whose arrest the warrant is issued, are to be respectively bound ; and
(c)the time at which he is to attend before the Court.