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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Wakf Rules, 2000

(2)Where action taken under sub-rule (1), the evidence bearing on the common issue shall be recorded on the record of one application, the Tribunal shall certify under its hand on the records of any such other application, the extent to which evidence so recorded applies to such other case and the fact that the parties to such other case had the opportunity of being present, and, if they were present for cross-examining, the witnesses.