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Report No. 273 (v) 268th Report (2017): Amendments to Code of Criminal Procedure 1973: Provisions Relating to Bail. 3.12 In its 268th Report, the Commission recommended insertion of section 41(1A) and amendment to 41B, Cr. PC requiring the police officer to intimate the rights of the person arrested, for bail and liberalising the process of bail.    |
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