| 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 |
When any person is required by any court or officer to execute a bond with or without sureties, such court or officer may, except in the case of a bond for good behaviour, permit him to deposit a sum of money or Government promissory notes to such amount as the court of officer may if in lieu of executing such bond.
