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State of Madhya Pradesh - Section

Section 514 in M.P. Civil Court Rules, 1961

514.

The head copyist shall furnish security in the manner laid down in Rule 450 foregoing for sum to be fixed by the District Judge. The sum to be fixed should not be less than 25 per cent in excess of the maximum cash balance fixed under Rule 505 foregoing. Similarly, the peon in the copying section at headquarters shall furnish personal security for Rs. 50 with two sureties for the same amount.