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 57(1)] [Section 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(1)(i) in M.P. Vat Rules, 2006 (i)by delivering or tendering to the addressee or his agent by hand of a copy of the notice, summons or order; or