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[Cites 0, Cited by 0] [Section 466(5)] [Section 466] [Entire Act]

State of Madhya Pradesh - Subsection

Section 466(5)(c) in M.P. Civil Court Rules, 1961

(c)Except when it is necessary to send for a record all vouchers should be issued within three days of the receipt of the application. The Judge shall, by referring to the application for the voucher, check compliance when signing the voucher.