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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(d) in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981

(d)specify the date, time and place at which the person summoned is required to attend and also whether his attendance is required for the purpose of giving evidence or to discover and produce a document or other material, or for both the purposes; and