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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1)(c) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(c)shall not be liable to attachment or be subject to any other process of any Court or other authority; and