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 Pradesh - Subsection Section 72(2)(d) in M.P. Civil Court Rules, 1961 (d)whether any male member of the family over 18 years of age was residing with him;