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State of Uttar Pradesh - Section

Section 664 in The General Rules (Civil), 1957

664. Determination of amount of security.

- When security is to be given, the Court shall determine the actual amount thereof and may examine the proposed sureties as to his/their own property and liabilities and for this purpose may direct notice to issue to the proposed sureties, and adjourn the further hearing of the application to a fixed day as in Form No. G.W. 7.