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 72] [Entire Act] State of Jammu-Kashmir - Subsection Section 72(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (2)In every such case, the provisions of sections 69 to 71 and of any rules made in pursuance thereof shall apply so far as they are applicable.Distribution of Assets
