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State of Madhya Pradesh - Section

Section 494 in M.P. Civil Court Rules, 1961

494.

If the amount of the advance in an application in which the copy is to be sent by post is more than sufficient to cover all charges (including court-fees, postage and registration fees), the surplus shall be remitted by money order, or if it does not exceed forty-five Paise, in; postage stamps enclosed with the copy or in a separate cover as may be economical. In cases where tire surplus amount sent by money order is not received back or acknowledged by the addressee, the head copyist should enquire from the post office, within two weeks if the addressee resides in a place where there is a post office and within four weeks, if he resides elsewhere.