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State of Madhya Pradesh - Section

Section 194 in M.P. Civil Court Rules, 1961

194.

The attention of the Courts is drawn to Order XXI, Rule 1 (2) which requires that when money payable under a decree is paid into Court either by deposit or by postal money order, notice of such payment shall be given to the decree-holder. In case of payment by postal money order the notice may be given by registered post by the judgement-debtor direct to the decree- holder.