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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Madhya Pradesh - Subsection

Section 113(2) in M.P. Civil Court Rules, 1961

(2)The guardian ad litem, shall at any time before the disposal of the suit, submit to toe Court his true account of expenses and of toe moneys received by him and the matter shall be adjusted in accordance with toe final order passed in the suit in respect of costs.