Section 13 in The M.P. Employees' Insurance Courts Rules, 1963
13. Production of documents.
(1)When any application is based upon a documents, the document shall be appended to the application.(2)Any other document which any party desires to tender in evidence shall be produced at or before the first hearing.(3)Any document which is not produced at or within the time specified in sub-rule (1) or (2), as the case may be, shall not, without the permission of the Court, be admissible in evidence on behalf of the party who should have produced it.(4)All such documents shall be accompanied by an accurate list thereof prepared in the manner prescribed in Form 2.(5)Nothing in this rule shall apply to any documents which is produced for the purpose of cross-examining witness or is handed to a witness to refresh his memory.
