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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(a) in The Bhopal Debt Redemption Act, 1955

(a)in any suit or proceeding relating to a loan against an agriculturist or a workman if the debtor objects that the creditor has not complied with the provisions of Section 30 the Tribunal shall determine such objection before deciding the claim on the merits;