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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(a) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953 (a)prevent any decree holder from accepting any payment under a decree or making any adjustment thereof voluntarily made by the judgment-debtor;
