Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Madhya Pradesh - Section Section 20 in The Bhopal Debt Redemption Act, 1955 20. Exceptions and extensions. - The provisions of this chapter shall not apply to the execution of a decree based on a loan advanced by a bank.
