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[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Madhya Pradesh - Subsection

Section 465(1)(a) in M.P. Civil Court Rules, 1961

(a)Every endeavour should be made to repay returned diet-money speedily and with as little trouble as possible to the party concerned, and with this object in view the Judge should, after ascertaining what witnesses are absent, see that parties present take back the returned diet-money due to them.