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

State of Madhya Pradesh - Subsection

Section 13(3) in The Bhopal Debt Redemption Act, 1955

(3)In amending a decree under the provisions of this section the Tribunal shall accept the findings on which the decree was based except in so far as they are inconsistent with the provisions of Section 14.