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 Uttar Pradesh - Section Section 492 in The General Rules (Civil), 1957 492. Guarantee Society as surety. - A Guarantee Society, if approved of by the court may be accepted as surety upon its joining in a bond, which shall be in Form No. 161 with the administrator or administrators.
