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 92 in M.P. Civil Court Rules, 1961 92. The main provision of the Code for service outside India is that such service shall be by registered post. The summons shall be forwarded by registered post to the defendant and not sent to any official for service.
