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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(1) in M.P. Civil Court Rules, 1961

(1)Clause (a) of Section 29, C.P.C. relates to service of summonses and other processes issued by civil or revenue Courts established in any part of India to which the provisions of the Code do not extend. Those parts of India are specified in clauses (a) to (c) of sub-section (3) of Section 1 of the Code.