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High Courts(1909) 04 CAL CK 0024

Bibi Golap Kumari Shaheba vs Gonesh Chandra Mitter and Others

Calcutta High Court · Decided on 6 April 1909

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Judgment

1 paragraphs · 38 words
1.

We think that the deposit of Government securities amounting to Rs. 4,000 comes within the express words of the rule requiring the deposit of Government Securities "to the extent of Rs. 4,000." The security must be accepted.