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The Bharatiya Nagarik Suraksha Sanhita, 2023 414. Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behaviour. Any person,- (i) who has been ordered under section 136 to give security for keeping the peace or for good behaviour; or (ii) who is aggrieved by any order refusing to accept or rejecting a surety under section 140, may appeal against such order to the Court of Session: Provided that nothing in this section shall apply to persons the proceedings against whom are laid before a Sessions Judge in accordance with the provisions of sub-section (2) or sub-section (4) of section 141.    |
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