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[Cites 0, Cited by 2] [Entire Act]

State of Madhya Pradesh - Section

Section 10 in The Bhopal Debt Redemption Act, 1955

10. Separate trials.

- Where causes of action in respect of a loan and in respect of an advance in cash or kind made on or after the first day of June, 1955 have been joined in one suit, the Tribunal shall order separate trials in respect of the claim based on such loan and in respect of that based on such advance.