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 9] [Section 30] [Entire Act] Union of India - Subsection Section 30(b) in The Code of Civil Procedure, 1908 (b)issue summonses to persons whose attendance is required either to give evidence or to produce documents or such other objects as aforesaid;
