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

State of Madhya Pradesh - Subsection

Section 2A(2)(b) in The M.P. Moneylenders Act, 1934

(b)sufficient description of movable or immovable property pledged or mortgaged, as the case may be, so as to enable identification of property;