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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(4)In suits or proceedings by or against the Institute, the pleadings shall be signed and verified by the Director or a representative appointed by him or by any person nominated by him for this purpose and all processes in such suits or proceedings shall be issued to and served on the Director.