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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Madhya Pradesh - Subsection

Section 440(1) in M.P. Civil Court Rules, 1961

(1)For the purpose of travelling and other expenses, witnesses shall be divided into the following classes'A' Class-Labour (Skilled and unskilled).'B' Class-Artisans, cultivators, shop-keepers, and other similar persons.'C' Class-Persons of superior ranks.