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State of Madhya Pradesh - Section

Section 665 in Criminal Courts - Rules and Orders

665. Whenever the amount of money and court-fee stamps in the hands of the head copyist at the close of day's business is greater than the amount fixed under the preceding rule, the excess shall be entered in Pass Book A and paid in cash by the head copyist into the treasury or sub-treasury, as the case may be, to be treated as a revenue deposit. Unexpended advances shall be paid into the treasury or sub-treasury immediately the applications are deposited in the record room and money orders are returned unpaid.