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 58 in Criminal Courts - Rules and Orders 58. Processes intended for service in Udaipur (Mewar) State should be sent through the Registrar, High Court, Udaipur, and not directly to the Court concerned.
