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State of Madhya Pradesh - Section

Section 37 in The M.P. Wakf Rules, 2000

37. Summoning of witnesses and methods of recording evidence.

(1)If an application is presented by any party to the proceeding for summoning of witnesses, the Tribunal may issue summons for the appearance of such witnesses.
(2)The witnesses shall be examined and cross-examined in the presence of the Presiding Officer.