Section 365(30) in The High Court of Chhattisgarh Rules, 2007
(30)Insurance Companies as Sureties. - An approved Insurance Company may be accepted in place of two common sureties under sub-rule (27), and as justifying surety under sub-rule (28), and in such cases, the bond shall be given only for the amount of the property for which the grant is to be made. The bond given by the Company shall be as nearly as possible, in Form No. 13 of Schedule-A.
