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State of Haryana - Section

Section 3 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935

3.

Sums less than one thousand rupees may be deposited in any stipendiary Civil Court having jurisdiction within the district in which the debtor resides :Provided that where there is more than one such Court in the same town, the deposit shall be made in the Court exercising the highest pecuniary jurisdiction.