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[Cites 0, Cited by 0] [Section 466] [Entire Act]

State of Madhya Pradesh - Subsection

Section 466(2) in M.P. Civil Court Rules, 1961

(2)When an application for leave to deposit money is received the Court will pass an order that the sum be accepted as a deposit. The reader or the clerk concerned should thereupon endorse on the application an order to the Nazir to receive the money. The application should then be given to the applicant to be presented with the money to the Nazir. The Nazir will receive the money, take it into his account and endorse a report of having done on the application which will be immediately returned through his peon to the Court.