Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 29 in The M.P. Economiser Rules, 1959 29. Attendance of witnesses. - The appellate authority shall have power to secure the attendance of witnesses, and to make local enquiry and for this purpose shall exercise the powers of a Court under the provisions of the Code of Civil Procedure, 1908 (V of 1908).
