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[Cites 0, Cited by 0] [Section 466(3)] [Section 466] [Entire Act]

State of Madhya Pradesh - Subsection

Section 466(3)(b) in M.P. Civil Court Rules, 1961

(b)In case of withdrawal if the balance in deposit at the credit of the head copyist is sufficient, the Nazir should make the payment and enter the items in the Register of Repayments of Civil Court Deposits without number as "Repayment of copying fees to head copyist".