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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Bharat - Subsection

Section 29(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)Subject to the provisions of sub-sections (2) and (3) the value of the property and other assets of a debtor for the purpose of ascertaining the paying capacity of the debtor under Section 30 shall be determined by the Board in the prescribed manner.