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State of Madhya Pradesh - Section

Section 17 in The M.P. Madhyastham Adhikaran Regulations, 1985

17. Summoning and attendance of witnesses.

- The Rules 1 to 21 of Order XVI and Rules 1 to 7 of Order XVI-A of the Civil Procedure Code will be applicable in the proceedings before the Tribunal, with necessary and suitable modifications therein.