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[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13C(4) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(4)Where an agreement ceases to subsist any amount which was payable under such agreement but has not been paid shall be recoverable as if a decree of a civil court had then been passed for its payment.