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 102] [Entire Act] State of Madhya Pradesh - Subsection Section 102(1) in M.P. Civil Court Rules, 1961 (1)All processes sent for service'through official channels on individual resident in foreign countries, shall be forwarded through the High Court to the State Government for transmission to the Government of India for necessary action.
