Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 379 in Criminal Courts - Rules and Orders 379. Under Section 513 of the Code a deposit of cash or Government promissory notes may be made in lieu of the execution of a bond except a bond for good behaviour.
