Section 11(2)(f) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(f)issuing commission for examination of witnesses and summoning and examining suo motu any person whose evidence, appears to him to be material.

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