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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Madhya Pradesh - Subsection

Section 465(9) in M.P. Civil Court Rules, 1961

(9)On the 31st March all items lapsing to Government, under Rule 562, Madhya Pradesh Treasury Code, Volume I, shall be entered in column 11 or column 12 of the Register of Receipts and the total thereof included in one sum in the list of lapsed deposits to be submitted to the Accountant-General in accordance with that rule. This list should show distinctly how much is to be credited to Government as lapsed out of the amounts received during each financial year. Thus, if Rs. 63 are to be credited to Government as lapsed, a note should be made :-
  Rs.
From receipts of 1957-58 10
From receipts of 1958-59 23
From receipts of 1959-60 30
Total: 63
Before submission of the list to the Accountant General the registers should be examined by the Judge, who should satisfy himself that all items lapsing under the rule are included in the list as above. Refunds of amounts included in this list will be payable only with the sanction of die Accountant-General under Rule 564, Madhya Pradesh Treasury Code, Volume I.