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State of Madhya Pradesh - Section

Section 139 in M.P. Civil Court Rules, 1961

139.

Documentary evidence may be conveniently grouped into three classes representing as many stages in the progress of the suit-Class I. - Document upon which the plaintiff sues or relies.Class II. - Documents which should be produced at the first hearing.Class III. - Documents which become relevant during the course of the trial e.g., previous statements put into contradict witnesses, documents handed to a witness to refresh his memory, etc.