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[Cites 0, Cited by 0] [Section 491] [Entire Act]

State of Madhya Pradesh - Subsection

Section 491(4) in M.P. Civil Court Rules, 1961

(4)If for a period of 30 days an advance received by money order cannot be spent because there is no application, or an application sent by post cannot be acted upon because there is no advance, the head copyist shall so inform both the clerk of Court and the applicant either personally when he attends or by post if he applied for a postal copy.