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State of Rajasthan - Section

Section 105 in Rules of the High Court of Judicature for Rajasthan, 1952

105. Determination of sufficiency of Government securities or P.O. National Savings Certificates.

- In determining the sufficiency or otherwise of the security when furnished in the form of Government securities or Post Office National Savings Certificates, the value on the date on which such security is furnished and not the face value shall be taken into consideration.