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[Cites 0, Cited by 1] [Section 424(1)] [Section 424] [Entire Act]

Union of India - Subsection

Section 424(1)(b) in The Code of Criminal Procedure, 1973

(b)suspend the execution of the sentence of imprisonment and release the offender, on the execution by the offender of a bond, with or without sureties, as the Court thinks fit, conditioned for his appearance before the Court on the date or dates on or before which payment of the fine or the instalments thereof, as the case may be, is to be made; and if the amount of the fine or of any instalment, as the case may be, is not realised on or before the latest date on which it is payable under the order, the Court may direct the sentence of imprisonment to be carried into execution at once.