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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(1) in M.P. Civil Court Rules, 1961

(1)Every process-server must immediately after service or non-service writes clearly with his own hand at the place of service and in the presence of witnesses (if any), his report of service or non-service and must also state the date, hour and exact place of service or non-service.