Section 465(1)(c) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 465(1)(c) in M.P. Civil Court Rules, 1961

(c)In this way recently all returned diet-money will have been repaid before the conclusion of the case. Such returned diet-money as remains unpaid after the close of the case should be sent, as soon as possible after delivery of judgement, to the party concerned by money order after deducting money order commission and a charge of 10 P. on account of stationery and clerical expenses. The charge of 10 P. should be recovered by means of a court fee stamp to be purchased from the diet-money and affixed by the Nazir on the process form itself. After the delivery of the judgement in the case the Reader should collect all the processes on which returned diet-money has still to be repaid and make the following endorsement on each with a rubber-stamp :-

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State of Madhya Pradesh - Subsection

Section 465(1)(c) in M.P. Civil Court Rules, 1961