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

State of Gujarat - Subsection

Section 7(f) in The Mamlatdars' Courts Act, 1906

(f)a list of the plaintiffs documents, if any, and of his witnesses, if any, showing what evidence is required from each witness, and whether such witnesses are to be summoned to attend, or whether the plaintiff will produce them on the day and at the place to be fixed under Section 14.