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[Cites 0, Cited by 0] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1) in The General Rules (Civil), 1957

(1)A money-order form and the repayment order both duly filled in shall be sent to the Treasury Officer with form No. 49. In the original repayment order the words "by money-order" shall be written.The following entries shall be made in the money-order form :
(i) For the amount remitted The amount of the payment order less the postal commission.
(ii) For the name of the remitter The name of the treasury not the court.
(iii) For the address of the payee The registered address of the applicant.
(iv) On the acknowledgement portion of the form in continuation ofthe printed entry, "Received the sum specified above on." The purpose of the remittance, leaving sufficient space belowthe manuscript entry thus made for signature or thumb-impressionof the payee.