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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(2)An agreement thus made shall [within one month], from the date of its making, be registered under the Indian Registration Act, 1908 (XVI of 1908) by the Chairman of the Board in such manner as may be prescribed and it shall then take effect as if it were a decree of civil court.