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] [Entire Act] State of Madhya Pradesh - Section Section 255 in M.P. Civil Court Rules, 1961 255. Commissions under Order XXVI, Rule 4 (2), Civil Procedure Code, for the examination of witnesses resident beyond the local limits of the Court's jurisdiction should ordinarily be issued to the Court within whose jurisdiction the witness resides.
