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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(b) in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000 (b)if no such owner or occupier be found, then by giving or tendering the notice or document to some adult member or servant of the family; or
