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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(p) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(p)the name of the person to receive service of process in any action against the association or the board or more than one apartment owner, together with the residence or place of business of such person;