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] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(b) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (b)fixing the amount and nature of security of security to be furnished by any officer or servant from whom it may be deemed expedient to require security;
