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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Madhya Pradesh - Subsection

Section 262(2) in M.P. Civil Court Rules, 1961

(2)When the evidence of a witness residing at any place not within India is required by a subordinate Court, the letter of request alongwith necessary documents should be routed through the Registrar, High Court of the Madhya Pradesh, Jabalpur, the State Government and the Ministry of External Affairs, Government of India with a separate request for the transmission of the letter of request through the appropriate authorities.