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 2] [Entire Act] State of Maharashtra - Subsection Section 2(b) in Government Demands Act, 1308F (b)When there is any security money recoverable by the [Government] [As amended by Act No. III of 1308 F.] from any lease-holder, contractor, purchaser at auction, or Government servant, or from his surety;
