Section 29 in The M.P. Madhyastham Adhikaran Regulations, 1985
29. Power to order attendance of deponent for cross-examination.
- Upon an application made by a party, evidence may be given by affidavit, but the [Tribunal] [Substituted by Notification No. F-314-M-A-99, dated 18-5-1999.] may at the instance of the other party, order the attendance for cross-examination of the deponent.
