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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2) in M.P. Civil Court Rules, 1961

(2)Where, for security reasons, the location of an Army unit is not known and it becomes necessary to send a process to an Army Post Office, necessary particulars such as the name of the unit and its postal address should be furnished.Note. - The following instructions for the dress of officers and soldiers appearing before a Civil Court have been approved :