Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(9) in High Court Rules and Orders In M.P.

(9)That the said Deceased left him serving the following relatives as his only next of kin according to (h) law :-
(i)......(Set out full names and address showing.
(ii).........relationship of each to the deceased and
(iii).........also specifying who are minors).