Section 8(1) in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
(1)Every process issued by the authorised inquiring authority for the attendance of any witness or for the production of any document under sub-section (3) of Section 5 of the Act may be served on the person named therein either by post or as if it were a summons issued by a Court under the Code of Civil Procedure, 1908 (No. 5 of 1908).
