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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(b) in High Court Rules and Orders In M.P.

(b)Papers and documents other than those referred to in sub-rule (a) may be referred to at the hearing without inclusion in the paper-book. If however, such documents are included in the paper-book, at the request of parties, the costs thereof will not, in the absence of order of the Court to the contrary, be treated as costs in the case.