192. Procedure for procuring attendance of witnesses.
- In any formal or summary inquiry if any party desires the attendance of witnesses, he shall follow the procedure [Code of Civil Procedure, 1908 (V of 1908), for parties applying for summonses for witnesses.] [prescribed by the These words and figures were substituted for the word and figures 'Code of Civil Procedure section 160' by Bombay 4 of 1913, section 75.]
