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 72(2)] [Section 72] [Entire Act] State of Madhya Bharat - Subsection Section 72(2)(f) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (f)the power of the Board to summon parties and witnesses under Section 18 and the grant of expenses to witnesses,