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State of Madhya Pradesh - Section

Section 43 in M.P. Civil Court Rules, 1961

43.

(1)Unless the Court otherwise directs the hour of attendance to be entered in every summons or process shall be 10-30 a.m.
(2)Summonses to expert witnesses and professional witnesses, such as registered Medical Practitioners, should mention the time when the Court is likely to examine the witnesses and should, as far as practicable, record their evidence at about the time so mentioned.