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[Cites 0, Cited by 0] [Section 406] [Entire Act]

State of Madhya Pradesh - Subsection

Section 406(7) in M.P. Civil Court Rules, 1961

(7)Sums placed in Civil Court Deposits for payment to creditors who have not turned up to receive their shares of the dividend or because the amount of the dividend could not be transmitted by post for want of a request to that effect by the creditor shall be excluded from columns (15) and (16) the amount so excluded being shown in a foot-note to column (16).