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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Bharat - Subsection

Section 13(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(2)Board shall after marking for the purpose of identification every original document so produced and verifying the correctness of the copy, retain the copy and return the original to the creditor.