Section 21 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
21. Act inapplicable to debts payable by insolvents.
- Nothing contained in this Act shall apply to the debts payable by any person who has been adjudicated as insolvent prior to the appointed date :Provided that the adjudication has not been annulled before or after the appointed date.
