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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Madhya Pradesh - Subsection

Section 201(2) in M.P. Civil Court Rules, 1961

(2)The attention of all Courts is also drawn to Government of India, Ministry of Home Affairs Memorandum No. 50/51-Judicial, dated the 7th January, 1954, in respect of arrest and attachment of pay and allowances of the Armed Forces, etc., which is given in Appendix I.