Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(4)(d) in The (Central Provinces and Berar) Debt Conciliation Act, 1933 (d)any surplus yet remaining after the payments have been made under clause (c) shall be paid to the debtor.