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State of West Bengal - Section

Section 49 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

49.

- The Court may direct any party to an application to furnish security, either to the satisfaction of the Registrar or in any other manner. Such matters will be dealt with by the Registrar, Original Side and the provisions of the Rules of the Original Side in so far as they are applicable, shall apply.