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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Madhya Pradesh - Subsection

Section 440(8) in M.P. Civil Court Rules, 1961

(8)When a party requires the services of an officer of the Security Printing Press, Nasik Road, as a witness in his public capacity, the Court concerned should ascertain from the officer or from the Security Printing Press Office his pay and travelling allowance, and should direct the person to deposit the fees necessary to cover the pay and travelling allowance.