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[Cites 0, Cited by 1] [Section 17] [Entire Act]

British India - Subsection

Section 17(2) in Provincial Small Causes Courts Act,1887

(2)Where a person has become liable as surety under the proviso to sub-section (1), the security may be realised in manner provided by section 3[145] of the Code of Civil Procedure, 4[1908 (5 of 1908)].