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State of Madhya Pradesh - Section

Section 38 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

38. Restriction on summoning of Board's servants to produce documents.

- No member or officer or servant of the Board shall, in any legal proceeding to which the Board is not a party, be required to produce any register or document or to appear as a witness to prove the matters recorded therein, unless the Court for special reasons, so directs.