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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(5)(e) in M.P. Minor Mineral Rules, 1996

(e)all other powers as are vested under Code of Civil Procedure to compel any person to appear or to be examined on oath or to produce any document.