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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2) in M.P. Civil Court Rules, 1961

(2)If a party presents in duplicate a memorandum for the issue of a process and desires that the process-writer should acknowledge it, the latter shall sign and date the duplicate copy by way of acknowledgment of the original and return it to the applicant. The duplicate copy will be a valuable evidence in any instance where the memorandum is unduly delayed oi; there is any irregularity in its disposal.