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 12] [Entire Act] State of Madhya Bharat - Subsection Section 12(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (2)If the Board finds that such person is not a debtor it shall dismiss the application forthwith for reasons to be recorded.
