Section 490 — Deposit instead of recognizance.

Bharatiya Nagarik Suraksha Sanhita, 2023
When any person is required by any Court or officer to execute a bond or bail bond, 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.

Official Hindi (PDF) ↗

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