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 520] [Entire Act] State of Madhya Pradesh - Subsection Section 520(a) in High Court Rules and Orders In M.P. (a)whether the copy is to be sent by post or whether the applicant or his agent, or a legal practitioner will take delivery in person; and
