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] [Entire Act] State of Madhya Pradesh - Section Section 14 in The (Central Provinces and Berar) Debt Conciliation Act, 1933 14. Power of Board to dismiss application. - If no amicable settlement is arrived at under sub-section (1) of Section 12, the Board shall dismiss the application.
