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] [Entire Act] State of Madhya Pradesh - Section Section 64 in M.P. Civil Court Rules, 1961 64. If the service is made under Order XXX, Rule 3 (b), it should be proved that the person on whom the summons was served had at the time of service the control or management of the partnership business.
