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State of Madhya Pradesh - Section

Section 505 in M.P. Civil Court Rules, 1961

505.

The District Judge shall record an order fixing the maximum balance of cash to be kept by the head copyist in his own hand, and the amount so fixed shall not in any case exceed Rs. 200 at head-quarters or Rs. 30 at each outlying place, without the special sanction of the High Court. The head copyist shall send his cash balance in a sealed leather bag duly entered in his dak book to the Nazir daily not later than 4.45 p.m.