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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Assam - Subsection

Section 68(2) in The Assam Excise Act, 2000

(2)The bond shall be in the form contained in the Second Schedule and provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall, in so far as they are applicable apply to all matters connected with such bond or with the non-execution thereof as if it were a bond to keep the peace ordered to be executed under Section 106 of that Code.