Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 677 in Criminal Courts - Rules and Orders

677. The nature of the personal security shall be determined by the Deputy Commissioner of the district and he shall satisfy himself before accepting a personal security bond that each of the sureties is solvent for the whole amount of the security demanded. He shall also satisfy himself early in each succeeding year that each of the sureties is and continues to he solvent for the whole amount mentioned in the bond.