Section 465(8) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 465(8) in M.P. Civil Court Rules, 1961

(8)In the Extract Registers of Receipts and Repayments of Deposits prepared for submission to the Accountant-General; the monthly totals only should be entered at the foot as the amount of petty items of the returned diet-money received from and paid to the Nazir. A note, however, should be made against the total repayments showing the amount repaid out of deposits received each financial year and the Judge should see that these amounts agree with those in the balance sheet recorded in the Register of Receipts. Thus, if the total amount of petty items of returned diet-money repaid during the month were Rs. 75 a note would be made against this total :

	Rs.
From receipts of 1959-60	10
From receipts of 1960-61	22
From receipts of 1960-61	43
Total:	75

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State of Madhya Pradesh - Subsection

Section 465(8) in M.P. Civil Court Rules, 1961