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[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Madhya Pradesh - Subsection

Section 465(1)(e) in M.P. Civil Court Rules, 1961

(e)At stations where there is no separate civil Nazarat, returned diet-money should be returned by money order after the conclusion of the case, the procedure to be followed being so far as possible that described above the exception being that after the Nazir has affixed the court-fee stamp to the-process he will prepare the money order form and put it up to the Judge in charge of the Nazarat for signature. The latter will have the court-fee stamp cancelled, sign the money order form for issue by the Nazir and have the process returned by the Nazir to-the Court concerned with the Nazir's report that the returned diet-money has been sent by money order.