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

State of Madhya Pradesh - Subsection

Section 39(6) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(6)On its own motion or on the request of any party a Revenue Court may issue directions for submission of further proof of any electronic record including meta data or logs before admission of such electronic record.