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Report No. 177 9. Amendment of section 43.- In section 436 of the principal Act, in sub-section (1) (a) for the words "such person shall be released on bail", the words "such person shall be released on a personal bond without sureties" shall be substituted. (b) for the first proviso, the following proviso shall be substituted namely:- "Provided that such officer or court may, if satisfied for reasons to be recorded in writing that such person should not be released on mere personal bond, release him on bail."    |
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