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 372] [Entire Act] State of Madhya Pradesh - Subsection Section 372(7) in M.P. Civil Court Rules, 1961 (7)Inquiries under Rule 2 (2), Order XXI, on the applications of judgement-debtor as to payments or adjustment alleged to have been made.
