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State of Madhya Pradesh - Section

Section 457 in M.P. Civil Court Rules, 1961

457.

Temporary process-servers who have not given security should not be entrusted with any considerable sum of money. The Nazir at headquarters and the Naib-Nazir-in-charge of the Nazarat at an outstation shall be responsible for any loss caused by the dishonesty of a temporary process-server who was appointed by him or on his recommendation.