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 115 in M.P. Civil Court Rules, 1961 115. After the appointment of a guardian ad litem all processes in the suit or subsequent proceeding should be served on the guardian and not on the minor.B. - In Appeals
