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[Cites 0, Cited by 0] [Section 501] [Entire Act]

State of Madhya Pradesh - Subsection

Section 501(4) in M.P. Civil Court Rules, 1961

(4)The head copyist may include court-fee stamps as part of his cash balance which is sent daily to the Nazir in a sealed leather bag and court-fee stamps shall be reckoned as cash for all account purposes. All transactions relating to disposal of court-fee stamps should appear in the Detailed Account Book.