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State of Madhya Pradesh - Section

Section 247 in M.P. Civil Court Rules, 1961

247.

In every case the Judge shall record in the order-sheet of the proceedings of the" case, the reasons for issuing the commission and shall also indicate the same in brief in column 5 of the register of commissions issued (No. 11-28), e.g., if the witness to be examined resides at a distance of over two hundred miles from the Court-house the entry should be "over-two hundred miles", etc.