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State of Assam - Section

Section 62 in Civil Suit Rules (Assam)

62. Security for costs from appellant.

- If it appears to the District Officer that there is reasonable ground for an application under Order XLI, Rule 10 of the Civil Procedure Code, he shall instruct the Government pleader to move the Appellate Court to demand security for costs from the appellant. If the appeal is frivolous, or if it is doubtful whether the appellant has sufficient means to pay cost, in the event of failure an application under this section should always be presented.