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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Madhya Pradesh - Subsection

Section 147(6) in M.P. Civil Court Rules, 1961

(6)Care should be taken to make deposition as little confusing as possible. In particular different words or phrases should not be used in different parts of the deposition to describe the same objects and documents. A person should be referred to in a consistent manner, e.g., he should not be referred to by his family name at one place and by his personal name at another.