Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 445

 

445. Deposit instead of recognizance.

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.

 

 

 

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