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[Cites 0, Cited by 0] [Section 379] [Entire Act]

State of Madhya Pradesh - Subsection

Section 379(3) in M.P. Civil Court Rules, 1961

(3)The daily account shall be verified every day by the clerk or the deputy clerk of Court, or when there is no clerk or deputy clerk of Court by the Judge himself, who shall see that the money covered by the receipts issued has either been sent to the Nazir with the process or is in balance with the process-writer. He shall also satisfy himself by examining the counterfoils of that day and the preceding days that the number of processes issued have been correctly entered on all of them except those shown in the balance of the daily account.