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State of Madhya Pradesh - Section

Section 454 in M.P. Civil Court Rules, 1961

454.

It shall primarily be the duty of the Nazir at headquarters, and of Naib-Nazir-in-charge of the Nazarat at an out-station, to see that security as provided for in these rules is taken. Whenever an official is transferred from another station or to another post in the same station the Nazir or Naib-Nazir shall check whether the security bond furnished will remain valid for the station or the post to which the official is transferred and shall, if necessary, obtain a fresh bond.