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State of Madhya Pradesh - Section

Section 508 in M.P. Civil Court Rules, 1961

508.

The clerk of Court or the Judge shall daily examine all the applications disposed of and affix his initials against each entry relating to them in the remarks column of the Register of Applications for copies after satisfying himself that the Account Book, the Detailed Account Book, Duplicate Receipt Book and other connected registers have been duly filled in. He shall also test the work of the copyist from time to time by selected sheets at random and counting the words in each month compare the head copyist's account for the preceding month with the Pass Book and Nazir's Registers of Civil Court Deposits in order to ascertain (a) whether the Nazir has accounted for each item shown by the Head Nazir as repaid to the head copyist has been accounted for in the latter'® Account Book.