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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Madhya Pradesh - Subsection

Section 262(1) in M.P. Civil Court Rules, 1961

(1)The proper method of obtaining the evidence of a witness residing at any place not within India is by the issue of a letter of request addressed to the proper Court in die Foreign Country (Section 77 and Order XXVI, rule 5 and Form 8 in Appendix H of the Civil Procedure Code).