Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in Rules Relating To Election Petitions

3.

The registered address required to be filed under rules 19 and 20 of Order VII and Rule 11 of Order VIII of the Civil Procedure Code shall contain the following particulars-
(i)the name of the street, lane or municipal ward and the number of the house, if any;
(ii)the name of the town or village;
(iii)the post office; and
(iv)the tahsil and the district.