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 69] [Entire Act] State of Madhya Pradesh - Subsection Section 69(1) in M.P. Civil Court Rules, 1961 (1)In the case of Assistants and Head Masters or Superintendents of Government Schools the process should be served through the Inspector of Schools to whom they are subordinate.
