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State of Madhya Pradesh - Section

Section 452 in M.P. Civil Court Rules, 1961

452.

The deduction made under Rule 451 shall forthwith be deposited in the post office savings bank, a separate account being opened for each of the officials concerned. These deductions and deposits shall be accounted for in the general cash account and the classification register. The Nazir at headquarters and the Naib-Nazir in charge of the Nazarat at an out-station shall maintain a list of officials from whose pay deductions are being made under the preceding rule. Inspection Officers shall verify that the deductions are regularly made and the amount regularly credited into the savings bank and duly brought into account.