Code of Civil Procedure, 1908
ORDER XXV
SECURITY FOR COSTS
1. When security for costs may be required from plaintiff.
Residence out of India.
2. Effect of failure to furnish security.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Code of Civil Procedure, 1908 ORDER XXV SECURITY FOR COSTS 1. When security for costs may be required from plaintiff. Residence out of India. 2. Effect of failure to furnish security. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
