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State of Bihar - Section

Section 620 in Civil Court Rules of the High Court of Judicature at Patna

620.

When, under clauses (a) and (b) of rule 609 above, a tender is made of money which must, by law, be received, the payment shall be made direct into Court in cash, but only under the express order of the Presiding Officer to be recorded on the top of the original chalan.