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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(2)(c) in M.P. Civil Court Rules, 1961

(c)whether he had any, and if so, what reason to suppose that such person was within the house or its neighbourhood or was endeavouring to evade service;