Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(5)(c) in High Court of Madhya Pradesh Rules, 2008 (c)In case the caveator is an outsider, he shall give his or his authorized agent's local address.