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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(2)(ii) in M.P. Civil Court Rules, 1961

(ii)to see that processes are promptly sent out for service and fairly distributed amongst the process-servers and that a fair average of work is attained by each process-server;