Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 3 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Rules, 1936 3. The notice of the order under sub-section (1) of Section 9 shall be served either by registered post or through a process-server.
