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 0] [Section 18] [Entire Act] Central Provinces And Berar - Subsection Section 18(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933 (2)If the amount of the debt settled exceeds Rs. 500, but does not exceed Rs. 1000..... Re. 1.
