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State of Madhya Pradesh - Section

Section 659 in Criminal Courts - Rules and Orders

659. If a money order for the balance due to an applicant is returned unpaid the amount returned shall be entered in column 14 of the register of applications, and in column 4 of the detailed account book, and it shall also be entered in the list of unexpended advances in the manner described in Rule 658. Copies sent by post and returned undelivered shall be deposited in the record room.