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[Cites 0, Cited by 0] [Section 379] [Entire Act]

State of Madhya Pradesh - Subsection

Section 379(5) in M.P. Civil Court Rules, 1961

(5)Inspecting officers shall see whether the daily account is being properly written up and systematically verified as prescribed in sub-rule (2) and whether the quarterly check, as required by sub-rule (4) is regularly made. They shall also see that the counter-foils in the Book of Receipts are legibly written and shall compare them with the actual receipts given to parties, if available.