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The Bharatiya Nagarik Suraksha Sanhita, 2023 Form No. 50 Notice to Surety on Breach of a Bond (See section 491) To ................ of ............... WHEREAS on the............day of............ , 20 ................, you became surety for...............(name) of.............(place) that he should appear before this Court on the.................day of ..................and bound yourself in default thereof to forfeit the sum of rupees................to Government; and whereas the said...............(name) has failed to appear before this Court and by reason of such default you have forfeited the aforesaid sum of rupees. You are hereby required to pay the said penalty or show cause, within..................days from this date, why payment of the said sum should not be enforced against you. Dated, this............... day of............. , 20 ............ .
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