448. Bond required from minor. When the person required by any court, or officer to execute a bond is a minor, such court or officer may accept, in lieu thereof, a bond executed by a surety or sureties only. |
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Code of Criminal Procedure 1973 , Section 448 |
448. Bond required from minor. When the person required by any court, or officer to execute a bond is a minor, such court or officer may accept, in lieu thereof, a bond executed by a surety or sureties only. |
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