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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(1) in M.P. Civil Court Rules, 1961

(1)Process-servers must be required to attend carefully to the directions of the Code of Civil Procedure and the Rules and Orders (Civil) as to the service of processes. It shall be particularly impressed upon them that whenever practicable, the service must be personal service as defined in Note 2 under Rule 51.