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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Rajasthan - Subsection

Section 255(2) in The General Rules (Civil), 1986

(2)When the money is payable into court under any of the Section following namely, Section 55, Order XX, Rules 11 & 14, Order XXI, Rules 84 & 85, Civil Procedure Code of 1908 and Section 379(1) of the Indian Succession Act, 1925 and is tendered after the hour prescribed in Rule 257.