Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(1) in The M.P. Wakf Rules, 2000 (1)If an application is presented by any party to the proceeding for summoning of witnesses, the Tribunal may issue summons for the appearance of such witnesses.
