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 36] [Entire Act] State of Maharashtra - Subsection Section 36(ii) in The Maharashtra Habitual Offenders Rules, 1960 (ii)requiring him to furnish a bond with or without personal or cash sureties in an amount not exceeding Rs. 25,
