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] [Entire Act] State of Madhya Pradesh - Section Section 52 in High Court Rules and Orders In M.P. (52)Rule 99. - Substitute "(other than the persons mentioned in Rule 95 or 98) for "(other than the judgement-debtor)."Order XXV
