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 491] [Entire Act] Union of India - Subsection Section 491(4) in Bharatiya Nagarik Suraksha Sanhita, 2023 (4)Where a surety to a bond dies before the bond is forfeited, his estate shall be discharged from all liability in respect of the bond.
