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 86 in M.P. Civil Court Rules, 1961 86. Processes should ordinarily be issued to process-servers in the order of their return. Later processes for a particular circle should not be issued not be issued to the exclusion of processes for that circle which were filed earlier.
