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[Cites 0, Cited by 0] [Section 223(2)] [Section 223] [Entire Act]

State of Madhya Pradesh - Subsection

Section 223(2)(i) in M.P. Civil Court Rules, 1961

(i)the name and addition [as defined in Section 2 (1) of the Indian Registration Act, 1908] of every judgement-debtor and of every person declared purchaser;