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State of Madhya Pradesh - Section

Section 61 in M.P. Civil Court Rules, 1961

61.

The attention of all Courts is drawn to Rule 20-A of Order 5, Civil Procedure Code, which provides for the issue of summons by registered post and for holding service good on the basis of an acknowledgement purporting to be signed by the defendant or his agent or on the basis of a postal endorsement that the defendant or the agent refused to receive the summons.