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State of Madhya Pradesh - Section

Section 60 in M.P. Civil Court Rules, 1961

60.

If the person addressed has no place of residence and he cannot be found or if he is dead, these facts shall be stated in the report together with the names and addresses of at least two persons from whom the facts are ascertained. If the person addressed has ceased to live at the place, his present address, if available, and the sources of information should be reported.