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

State of Madhya Pradesh - Subsection

Section 465(7) in M.P. Civil Court Rules, 1961

(7)The total receipts and payments of the months as shown by the plus and minus memorandum should be entered in the Registers of Civil Courts Deposits Receipts and Repayments respectively, as a single item to be described as "Petty items of Returned Diet-money" without giving a number to the item or recording any other particulars.