Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter VI	Processes To Compel Appearance
88	Power to take bond for appearance
Description	When any person for whose appearance or arrest the officer presiding in any Court is empowered to issue a summons or warrant, is present in such Court, such officer may require such person to execute a bond, with or without sureties, for his appearance in such Court, or any other Court to which the case may be transferred for trial.