Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(2) in The M.P. Gram Nyayalaya Rules, 2001 (2)The complainant or accused shall produce their own witnesses when called upon to do so. The Gram Nyayalaya may in its discretion issue summons to witnesses on payment of process fee of Rs. Two.
