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 380 in Criminal Courts - Rules and Orders 380. If at any time and for any reason it appears that the security demanded is or becomes insufficient, it is open to a Court granting the bail to re-arrest the person and demand sufficient security from him.
