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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Bharat - Subsection

Section 8(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(3)An application presented under this section shall be submitted by the debtor or creditor or by their authorised representatives in case of their Inability owing to genuine reasons to the Chairman of the Board personally and the Chairman shall make a note of this thereon in his own hand.