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State of Madhya Pradesh - Section

Section 450 in M.P. Civil Court Rules, 1961

450.

Officials drawing Rs. 110 or more per month shall give security in cash or in National Savings Certificates, unless in the case of persons appointed to officiate in a post they are permitted by the Honourable Chief Justice and in other cases are specially permitted by the State Government to furnish personal security. Other officials shall either furnish the security in cash or in National Savings Certificates or shall execute personal security bonds with two securities for the requisite amounts.