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[Cites 0, Cited by 0] [Section 466(9)] [Section 466] [Entire Act]

State of Madhya Pradesh - Subsection

Section 466(9)(b) in M.P. Civil Court Rules, 1961

(b)Deposits and repayments of copying fees to the head copyist should not be reproduced in detail in the Extract Register; only the monthly totals should be entered at foot as the amount of the copying fees received from and repaid to the head copyist but the total amount repaid from the deposits made m each financial year should be shown separately.