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Union of India - Section

Section 9 in The Army And Air Force (Disposal Of Private Property) Rules, 1953

9. Security for the payment of debts and expenses recoverable under the Act .-The security required to be given under sub-section (4) of section 3 shall be a bond in the form given in Forms I and II of Schedule I to these rules, accompanied by a surety if considered necessary by the commanding officer.