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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Madhya Pradesh - Subsection

Section 125(3) in M.P. Civil Court Rules, 1961

(3)The party served may give to the other party or his pleader notice in writing that he consents to or will oppose such adjournment or advancement.Note. - If a party is represented by a pleader, the notice should be served on the pleader; in other cases it should be served on the party at his registered address.