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State of Madhya Pradesh - Section

Section 231 in The M.P. Motor Vehicles Rules, 1994

231. Summoning of witnesses.

- If an application is presented by any party to the proceeding for the summoning of witnesses the Claims Tribunal shall on payment of the expenses involved, if any. issue summons for the appearance of such witnesses, unless it considers that their appearance is not necessary for a just decision of the case.