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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Rajasthan - Subsection

Section 159(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)When money has been paid into Court in satisfaction of a decree, the Public Prosecutor shall at once obtain an application fora payment order duly signed by the Collector and request the Court to grant him a payment order for the amount in favour of the Collector and forward the same, when received to the Collector.