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] [Section 51] [Entire Act] State of Madhya Pradesh - Subsection Section 51(2) in The Chit Funds (Madhya Pradesh) Rules, 1984 (2)Summonses or notices issued by the Registrar or his nominee may be served through Tahsildar or any employee of the Chit Department or by registered post with acknowledgment due.
