Legal Document View

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
[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(7)(a) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(a)a statement that the debtor is a member of Scheduled Caste or Scheduled Tribe, as the case may be, and the creditor intends to apply to the Debt Relief Court for his debts against him;