Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 34 in The M.P. Land Revenue Code, 1959

34. Compelling attendance of witness.

- If any person on whom a summons to attend as witness or to produce any document has been served fails to comply with the summons, the officer by whom the summons has been, issued under Section 33 may -
(a)issue a bailable warrant of arrest;
(b)order him to furnish security for appearance; or
(c)impose upon him a fine not exceeding rupees fifty.