Code of Civil Procedure, 1908
31. Summons to witness.-
The provisions in sections 27, 28 and 29 shall apply to summonses to give evidence or to produce documents or other material objects.
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Code of Civil Procedure, 1908 31. Summons to witness.- The provisions in sections 27, 28 and 29 shall apply to summonses to give evidence or to produce documents or other material objects. |
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