Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 59 in Criminal Courts - Rules and Orders

59.

By reciprocal arrangement certain States in Central India have agreed to execute all processes excluding warrants issued by 'the Courts in the Central Provinces and Berar. Summonses and notices intended for service in their territories should therefore be sent as directed in Appendix I to this Chapter.