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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

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

(a)
(i)in the first instance, to the payment of any instalments that have fallen due under the agreement to such secured credatediro inclusive of costs of the proceedings;
(ii)secondly to the payment of the remaining amount payable to such creditor;