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State of Madhya Pradesh - Section

Section 91 in M.P. Civil Court Rules, 1961

91.

The provisions of the Civil Procedure Code as to service outside India (Order V, Rules 25 and 26; Order XVI, Rule 8; Order XLVIII, Rule 2) are applicable to the service of summonses to appear and answer, notices of appeal, summonses to give evidence or produce documents and genera y to all orders, notices and other documents required by the Code to be served