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State of Rajasthan - Section

Section 109 in Rules of the High Court of Judicature for Rajasthan, 1952

109. Particulars of security to be stated in a memorandum.

- Where security is furnished in the form of cash. Government Securities. Post Office National Savings Certificates or a fixed deposit in the State Bank of India, it shall be accompanied by a memorandum containing all necessary particulars.