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] [Entire Act] State of Madhya Pradesh - Section Section 9 in The M.P. Madhyastham Adhikaran Regulations, 1985 9. Notice to the opposite party with a copy of the petition (reference) shall be sent by registered A.D. post and it shall be treated as served, until the contrary is proved.
