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 484] [Entire Act] Union of India - Subsection Section 484(1) in Bharatiya Nagarik Suraksha Sanhita, 2023 (1)The amount of every bond executed under this Chapter shall be fixed with due regard to the circumstances of the case and shall not be excessive.
