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 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(2) in M.P. Civil Court Rules, 1961 (2)The Nazir shall immediately endorse a receipt in the process-server's work ticket and send him back to his own Court, and shall produce such person or property before the Court which issued the process.
