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 493 in M.P. Civil Court Rules, 1961 493. Copies shall be delivered to applicants personally or to their agents or pleaders or sent by post, if so desired, to their addresses by registered packets or by registered letter or parcel when postage stamps are enclosed.
