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 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (2)A deduction of account of the costs of the sale shall be made from the proceeds of such sale at such rates as may be fixed by the Registrar from time to time.
