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] [Section 67] [Entire Act] State of Madhya Pradesh - Subsection Section 67(2) in The M.P. Gram Nyayalaya Rules, 2001 (2)Out of the fee recovered for the summons after service of the same, rupee one per summons shall be paid as remuneration to the kotwar or servant of the Gram Nyayayala, as the case may be.
