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State of Madhya Pradesh - Section

Section 470 in M.P. Civil Court Rules, 1961

470. Book of receipts for money.

- All sums paid into or deposited in Courts, which the reader and other clerks of the Court' are prohibited from receiving, shall be received by the Nazir. As soon as any amount is paid tire Nazir shall enter it on a form of the book of receipts. The receipt shall be prepared in duplicate by means of a carbon paper, the original being tom off at the perforated line and handed over to the payer as his receipt.