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 663] [Entire Act] State of Uttar Pradesh - Subsection Section 663(2) in The General Rules (Civil), 1957 (2)A guardian shall inform the Court immediately on the death of any of his sureties and shall furnish security of another surety within one month of the death or within such further time as the Court may grant.
