Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 506 in M.P. Civil Court Rules, 1961

506.

Whenever the money and court-fee stamps in the hands of the head copyist at the close of the day's business is greater than the amount fixed under the preceding rule, the excess shall be entered in Pass Book A, and paid over in cash by the head copyist to the Nazir to be deposited in the treasury. Unexpended advances shall be sent to the Nazir immediately applications are deposited in the record room and money orders are returned unpaid. [Also see Rule 466 (9)(b)]