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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(3)The provisions of sub-rule (5) of Rule 20 shall apply to a summons personally served under this Rule as if the person effecting service were a serving officer.