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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(1) in M.P. Civil Court Rules, 1961

(1)Process-servers should not be detained at the headquarters for a longer period than Is necessary. When they are in the headquarters they should attend office punctually at 10.30 a.m. and perform such miscellaneous duties as may be assigned to them.