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State of Madhya Pradesh - Section

Section 6 in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981

6. Mode of service of summons.

- Every summons issued under the Act shall be served through the District Judge concerned and for that purpose the summons shall be forwarded to the District Judge with a letter in Form III.