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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(3)Every summons issued under sub-rule (1) shall be served by tendering or delivering a copy of it to the person summoned personally or to his recognised agent or to his legal practitioner.