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[Cites 0, Cited by 0] [Section 159(3)] [Section 159] [Entire Act]

State of Madhya Pradesh - Subsection

Section 159(3)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(b)if the amount assigned together any accrued bonuses is less than the whole of the amount withdrawn from the fund in resPect 0 the policy, with interest thereon at the rate provided in Rule 158 realise under sub-rule (2) the amount together with any^accrued bonuses and shall be placed the amount so realised to the credit of the subscriber in the fund.