Section 8 in Telangana Probation of Offenders Act, 1936
8. Provision as to bonds.
- The provision of sections 122, 126, 126-A, 406-A (b) and (c) 514, 514-A, 514-B and 515 of the Code, shall, so far as may be, apply in the case of sureties given under this Act.
