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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(xiii) in The M.P. Dowry Prohibition Rules, 2004 (xiii)He shall intimate or serve notices to the parties and witnesses of the date, time and place of hearing of the complaints in Form 3 annexed to these rules;
