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State of Madhya Pradesh - Section

Section 453 in M.P. Civil Court Rules, 1961

453.

Security given in cash shall be deposited in the post office savings bank in accordance with the rules regarding security deposits issued by the Postal Department. The interest of money thus deposited shall be paid to the depositor.Note. - If the depositor desires to utilise his security deposit in the purchase of National Savings Certificates, it shall be withdrawn by the District Judge and invested accordingly. National Savings Certificates may be accepted as security deposits for the amounts at which they were purchased, and not at their face value, provided the depositor formally transfers them with the sanction of the Post-Master General, to the District Judge.