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State of Madhya Pradesh - Section

Section 24 in High Court Rules and Orders In M.P.

24. If it subsequently appears that the amount so deposited by either party is insufficient, the [Additional Registrar or] [Inserted by Notification No. 45-I-9-3-37, dated 12-5-1976.] Deputy Registrar shall estimate the additional amount required and give notice thereof to the party/concerned who shall thereupon deposit the amount within three weeks of service of the notice.