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[Cites 0, Cited by 0] [Section 683] [Entire Act]

State of Madhya Pradesh - Subsection

Section 683(1) in Criminal Courts - Rules and Orders

(1)The object of this register is that the nazir may be able to state readily the details of his cash balance under all heads of account. As receipts and expenditure under various heads differ in different districts, the prescribed headings need not be rigidly adhered to if experience shows that they can be conveniently modified or extended.