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State of Madhya Pradesh - Section

Section 500 in M.P. Civil Court Rules, 1961

500.

If a money order for the balance due to an applicant is returned unpaid the amount thus received 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 499 foregoing. Copies sent by post and received back shall be deposited in the record room.