Section 465(3) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 465(3) in M.P. Civil Court Rules, 1961

(3)On the last working day of the month, the Nazir Shall close the registers for the month of totalling column 7 of the Register of Receipts and column 1 of the Register of Repayments, and shall submit to the Judge a memorandum showing the balance in hand; he shall at the same time remit the balance in hand to the treasury to be included in the cash balance of the district. He shall also record in the Register of Receipts and submit to the Judge, (a) a plus and minus memorandum; and (b) a balance sheet in the sub-joined forms. The Judge shall satisfy himself as to the correctness of the entries made therein by the Nazir and sign them :-Plus and Minus Memorandum

Opening Balance	Receipt during the month	Total	Repayment	Closing balance
(1)	(2)	(3)	(4)	(5)

Balance Sheet

Year of Receipt	Opening balance	Receipts	Total	Repayments	Closing balance
(1)	(2)	(3)	(4)	(5)	(6)

Third preceding year.................Second preceding year...................First preceding year.................Current year. ...............

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State of Madhya Pradesh - Subsection

Section 465(3) in M.P. Civil Court Rules, 1961