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State of Madhya Pradesh - Section

Section 590 in Criminal Courts - Rules and Orders

590. A receipt shall be given for all sums of money received by the reader. The receipts are printed in duplicate and the office copy shall be made out simultaneously with the original by a carbon sheet. The original which shall bear the same serial number as the carbon copy shall be torn off at the perforated line and given to the payer as his receipt.

IX.-Inspection Book