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] [Entire Act] State of Uttar Pradesh - Section Section 495 in The General Rules (Civil), 1957 495. Attestation of bond. - The execution of administration bond by person other than a Guarantee Society shall be attested by the Munsarim or where executed outside the court house, by the Munsarim or such person as the Presiding Officer may nominate.
