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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2) in M.P. Civil Court Rules, 1961

(2)Whenever process is returned under Order V, Rule 17, and the return is not verified by the affidavit of the serving officer, it is incumbent upon the Court to make an enquiry under Order V, Rule 19, and to record a distinct declaration of due service, if satisfied, or to order such service, as it thinks fit.