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 448 in M.P. Civil Court Rules, 1961

448.

Every Nazir, Naib-Nazir, Amin, Process-servers and Process-writer whether permanent or officiating, shall execute a bond in the prescribed form and give the requisite scrutiny.Note. - "Process-writer" includes all persons who perform the duties of the process-writer.