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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

State of Madhya Pradesh - Subsection

Section 465(2)(a) in M.P. Civil Court Rules, 1961

(a)The Nazir should keep separate registers for each Court. Every item of returned diet-money which he receives from a Court or a process-server or from the post office on refusal of a money order by the payee should be entered by him on the day of receipt in the Register of Receipts of returned diet-money. The money should remain in the custody of the Nazir to be used by him for making repayments of these items. Below the daily total progressive total should also be given from day to day till the end of the month.