Section 45 in The M.P. Employees' Insurance Courts Rules, 1963
45. Provisions in the Code of Civil Procedure, 1908 (V of 1908) etc. to apply.
- In respect of matters relating to procedure or admission of evidence for which no specific provision is made in these rules, the provisions of the Code of Civil Procedure, 1908 (V of 1908), including the rule made thereunder and the Indian Evidence Act, 1872 (1 of 1872), shall so far as may be, apply to proceedings under the Act.
