Code of Criminal Procedure Act, 1973

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Sections	Particulars
CHAPTER VIII	SECURITY FOR KEEPING THE PEACE AND FOR GOOD BEHAVIOUR
115	Power to dispense with personal attendance
Description	The Magistrate may, if he sees sufficient cause, dispense with the personal attendance of any person called upon to show cause why he should not be ordered to execute a bond for keeping the peace or for good behaviour and may permit him to appear by a pleader.