| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 33 |
| Chapter Title | Ministry | Department |
| Provisions As To Bail And Bonds | Ministry of Home Affairs | Department of Internal Security |
1Every person standing surety to an accused person for his release on bail, shall make a declaration before the Court as to the number of persons to whom he has stood surety including the accused, giving therein all the relevant particulars.
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1. Ins. by Act 25 of 2005, s. 39 (w.e.f. 23-6-2006).
