Deposit instead of recognizance
Deposit instead of recognizance.
445. When any person is required by any Court or officer to execute a bond with or without sureties, such court or officer may, except in the case of a bond for good behaviour, permit him to deposit a sum of money or Government promissory notes to such amount as the Court or officer may fix in lieu of executing such bond.
STATE AMENDMENTS
WEST BENGAL
| ■ | Section 445 | |
| - | The words "with or without sureties" shall be omitted; | |
| - | For the word "permit", the word "direct" shall be substituted - Vide West Bengal Act No. 24 of 2003. |