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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2) in Telangana Small Causes Courts Act, 1330 F

(2)Where a person has become liable as surety under sub-section (1), the security may be realised from him in accordance with the provisions of section 145 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).