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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(d) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(d)no claim on account of damages because of closure shall be entertained nor any damages shall be payable.