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 1] [Section 72] [Entire Act] Union of India - Subsection Section 72(1) in The Code of Civil Procedure, 1908 (1)No holder of a decree in execution of which property is sold shall, without the express permission of the Court, bid for or purchase the property.
