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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Madhya Pradesh - Subsection

Section 380(3) in M.P. Civil Court Rules, 1961

(3)In order to facilitate the monthly comparison prescribed by Rule 44, Madhya Pradesh Financial Code, Volume I, each Court shall submit, not later than the 3rd of each month, to the District Judge, a simple memorandum showing the total amount of fines imposed, realized and paid in the treasury in the previous month.