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] [Entire Act] State of Madhya Pradesh - Section Section 742 in Criminal Courts - Rules and Orders 742. Before a surety is accepted a statement of his assets and liabilities declared to be true and complete to the best of his knowledge and belief should be obtained from him and verified. Only realizable assets should be taken into consideration.
