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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(b)the amount in which they and the person for whose arrest the warrant is issued, are to be respectively bound ; and