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 465(1)] [Section 465] [Entire Act] State of Gujarat - Subsection Section 465(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949 (b)fixing the amount and the nature of the security to be furnished by any municipal officer or servant from whom it may be deemed expedient to require security;