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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2)(d) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(d)subject to the provision of Sections 123 and 124 of Indian Evidence Act, 1872 (No. 1 of 1872), requisitioning any public record or document or copies of such record or document from any office;