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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in High Court Rules and Orders In M.P.

(2)Nothing in sub-rule (1) of this rule shall be deemed to limit the right of any Judge to call for an affidavit in any other matter in respect of which he has power to exercise any discretion or make any order.