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 184] [Entire Act] State of Madhya Pradesh - Subsection Section 184(2) in M.P. Civil Court Rules, 1961 (2)All cases of fraud, negligence, suppression of processes and resistance to execution should be carefully scrutinized by every Judge with a view to punishing the offenders and taking such steps as may be necessary to prevent their recurrence.
