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State of Madhya Pradesh - Section

Section 95 in M.P. Civil Court Rules, 1961

95.

(1)The special provisions made by clause (a) of Rule 26 of Order V was intended for sending summonses to Indian Agents in foreign territory There are no such Political Agents or Courts at present.
(2)Clause (b) of Rule 26 of Order V is not limited in scope as clause (a), but it relates to Courts in foreign States which are notified by the State Government.