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[Cites 0, Cited by 0] [Section 462] [Entire Act]

State of Madhya Pradesh - Subsection

Section 462(4) in M.P. Civil Court Rules, 1961

(4)Except under extraordinary circumstances which should be stated in brief in the remarks column of the classification register the cash balance in the hands of the Nazir at headquarters or the Naib-Nazir at an outlying station shall not exceed Rs. 1000 and Rs. 700 respectively, or such higher sum as may have been sanctioned by the High Court.Note. - A small supply of 10 P. revenue stamps may be kept as part of the cash balance.