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Report No. 273 10. Provisions relating to bail. (1) Notwithstanding anything contained in sub-section (3) of section 378 of the 2 of 1974. Code of Criminal Procedure, 1973, an appeal shall lie to the High Court against an order of the Court of Sessions granting or refusing bail. (2) Nothing in section 438 of the Code of Criminal Procedure, 1973 shall apply in relation to any case involving the arrest of any public servant on an accusation of having committed an offence under this Act.    |
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