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[Cites 0, Cited by 0] [Section 674] [Entire Act]

State of Madhya Pradesh - Subsection

Section 674(3) in Criminal Courts - Rules and Orders

(3)Officials required or wishing to give cash security may instead of depositing the lump sum deposit towards it in monthly instalments rounded to the nearest rupee of 10 per cent of their pay. They must execute a personal security bond with two sureties, to remain in force until the instalments are complete. The bond will then be replaced by a cash security bond.