Section 26(1)(c) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

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State of Madhya Pradesh - Subsection

Section 26(1)(c) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(c)any debt the recovery of which is included in any scheme under sub-section (1) of Section 15 for the time being in force and any order of the Debt Relief Court under sub-section (2) and (4) of that section and under Section 23; and

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State of Madhya Pradesh - Subsection

Section 26(1)(c) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967