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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(5)(b) in High Court Rules and Orders In M.P.

(b)It shall also contain any portion of the record of any evidence oral or documentary, that may be specified by either party, provided that the counsel or the party filing the list certifies in writing that such evidence or documents shall be referred to at the hearing of the appeal: