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State of Madhya Pradesh - Section

Section 507 in M.P. Civil Court Rules, 1961

507.

When the head copyist requires repayment of the amount paid to the Nazir under the preceding rule, he shall enter it in the Pass Book which will be presented to the Nazir. The date and amount of each deposit out of which repayment is desired shall be given in columns 4 and 5 of the Pass Book. In every case of withdrawal other than that of an unexpended advance the oldest deposit available shall be drawn upon, to that end against each withdrawal which finally exhausts a deposit and also against the entry relating to the original deposit a remark to that effect should be made in the last column of the Pass Book. An unexpended advance once sent to the Nazir shall not be refunded to the applicant until it has been withdrawn from the Nazir.