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 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(1) in M.P. Civil Court Rules, 1961 (1)When the person to be summoned is a soldier or airman, the process must be sent for service to his Commanding Officer together with a copy to be retained by the person summoned as required by Order V, Rule 28.
