Section 465(1)(b) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 465(1)(b) in M.P. Civil Court Rules, 1961

(b)At the beginning of each working day the Reader should collect all the processes on which diet-money has been returned and should total up the sum repayable thereon. The Judge should then requisition the sum from the Nazir and give him a receipt for it. The Nazir will normally by 11.30 a.m. send the requisitioned sum to the Reader, together with the Register of Receipts of returned diet-money. From the amount received the Reader should pay returned diet-money to the parties concerned in the presence of the Judge and obtain their signatures in column 10 of the register. On each of the processes on which returned diet-money has been repaid the Reader should stamp with a rubber stamp the following endorsement :-

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State of Madhya Pradesh - Subsection

Section 465(1)(b) in M.P. Civil Court Rules, 1961