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 479] [Entire Act] State of Madhya Pradesh - Subsection Section 479(a) in M.P. Civil Court Rules, 1961 (a)whether the copy is to be sent by post or whether the applicant, or his agent, or a legal practitioner will take delivery in person; and
