Section 576 in Rules of the High Court of Judicature for Rajasthan, 1952
576. Furnishing of security.
- Every Official Liquidator, directed to furnish security, shall do so by depositing Government Securities or by entering into a bond with one or more sufficient sureties within such time as the Judge may direct. Such bond shall be in one of the prescribed forms and the affidavit by such sureties shall also be in the prescribed form.
