Section 26 in The M.P. Madhyastham Adhikaran Regulations, 1985
26. Memorandum of evidence.
- It shall not be necessary to take down or dictate or record the evidence of a witness at length, but one of the members or the sole member, as the case may be, sitting to hear the case, while a witness is being examined, shall dictate to the deposition writer, a memorandum of the substance of what the witness deposed, and such memorandum shall be signed by all the members of the Bench or the sole member, hearing the case, and shall form part of the record.
