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 372] [Entire Act] State of Chattisgarh - Subsection Section 372(2) in High Court of Chhattisgarh Rules, 2005 (2)The provisions of Sections 436 to 448 and 450 of the Code shall, so far as may be, apply to all the bonds executed under the Rules.Enquiry
