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State of Uttar Pradesh - Section

Section 301 in The General Rules (Civil), 1957

301. Receiving Officer's Report.

- The Receiving Officer of the court to which application is made or the Munsarim in outlying Munsifis shall then report as to the particulars required in column 9 of the form of application and shall sign the same. The Receiving Officer or Munsarim before making his report shall carefully ascertain whether or not there is any attachment or stop-order affecting the money.