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SC to Courts/Tribunals: Mandatorily Deposit Amounts Deposited by Parties With Registry in Bank - (01 Feb 2023)

CIVIL

Supreme Court has directed all Courts and Tribunals to frame guidelines in cases where amounts are deposited with office/registry of court/tribunal, that such amounts should mandatorily be deposited in bank or financial institution, to ensure that no loss is caused in future.

Tags : SUPREME COURT   DEPOSITS   REGISTRY  

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