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[Cites 0, Cited by 0] [Section 404] [Entire Act]

State of Madhya Pradesh - Subsection

Section 404(2) in M.P. Civil Court Rules, 1961

(2)A payment made by the judgement-debtor to the officer of the Court armed with a process against him should be treated as payment into the Court whether the decree-holder is present or absent at the payment shown in one of the columns (10) to (21) of the ledger. A payment reported to be made to the decree holder, or made in the presence of the Judge but not recorded as certified should not be included in this ledger.