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State of Madhya Pradesh - Section

Section 74 in M.P. Civil Court Rules, 1961

74.

On receipt of notices of appeal, applications, etc., issued by the High Court, the lower Court shall cause their service without the payment of any further fee and without any further action by the appellant or applicant :Provided that the appellant or applicant or some one employed by him may, in any particular case, if he so desires, accompany the process-server for the purpose of facilitating the service of the process.