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State of Madhya Pradesh - Section

Section 563 in M.P. Civil Court Rules, 1961

563.

Before signing an indent for stationery the indenting officer should satisfy himself that it has been properly compiled and that in the case of each article for which a scale has been prescribed, the scale has not been exceeded and that in tire case of other articles the indent actually represents the probable requirements of the year.Note. - Stock balance should be maintained by District Judges at such a level as would suffice to last up to the middle of May succeeding.