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] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(2) in The Rajasthan Small Causes Courts Ordinance, 1950 (2)Where a person has become liable as surety under the provision to sub-section (1), the security may be realised in manner provided by Section 145 of the Code.
