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[Cites 0, Cited by 0] [Section 4C(2)] [Section 4C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4C(2)(x) in M.P. Vat Rules, 2006

(x)to verify the service of notice or other processes and to ensure that the parties are properly served and after obtain the orders of the Bench whenever required for substituted service;