Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(d) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988 (d)A copy of every demand notice or warrant of attachment issued by a Recovery Officer shall he endorsed to the Authority whose dues it purports to recover.
