Section 48(11)(g) in High Court Rules and Orders In M.P.

[Cites 0, Cited by 0] [Section 48(11)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(11)(g) in High Court Rules and Orders In M.P.

(g)Full particulars of debts due by the estate including name of creditors, of claim and the dates when they became due must be given in the Schedule.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 48(11)(g) in High Court Rules and Orders In M.P.