Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958

(2)If the judgment-debtor pays the instalments so falling due within twelve months after the expiry' of the notification then such instalments shall be deemed to have been paid on the due date.