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[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Madhya Pradesh - Subsection

Section 465(1)(ii) in M.P. Civil Court Rules, 1961

(ii)Any returned diet-money not so repaid will be remitted to the parties by money order as soon as possible after the conclusion of the case but money order commission and a charge of 10 P. for stationery and clerical expenses will be deducted from that amount.