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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Madhya Pradesh - Subsection

Section 263(5) in M.P. Civil Court Rules, 1961

(5)It is to be noticed that in letters of request it is not proper to fix a day for the return of the evidence. When it is known that neither party proposes to attend at the taking of the evidence, this should be stated in the covering letter forwarding the letter of request, as it may avoid delay.