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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(5)(b) in The Punjab Pre-emption Act, 1913

(b)If any security so furnished for any cause becomes void or insufficient, the Court shall order the plaintiff to furnish fresh security or to increase the security, as the case may be, within a time to be fixed by the Court and if the plaintiff fails to comply with such order, the suit or appeal shall be dismissed.