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State of Madhya Pradesh - Section

Section 6 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000

6. Notice to be served by affixing copy thereof.

- When the notice or document is served by affixing a copy thereof in accordance with the provisions of Rule 3 or clause (c) of Rule 4, the employee serving it shall return the duplicate copy to the officer issuing the notice or document with the report endorsed thereon or annexed thereto. The said employee shall also obtain the signature of two witnesses identifying the addressee's residence or place of business and certifying the affixing of notice or document to his report.