- The provisions of sections [121, 123, 124, 373, 446, 447, 448 and 449 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted '122, 126, 126-A, 406-A (b) and (c), 514, 514-A, 514-B and 515 of the Code of Criminal Procedure, 1898' by Tamil Nadu Act No. 9 of 1979.] (central Act V of 1898) shall so far as may be, apply in the case of sureties given under this Act.]
