Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2) in The Bhopal Debt Redemption Act, 1955

(2)A person to whom a statement of account has been submitted under sub-section (1) shall not be bound to acknowledge or deny its correctness, and his failure to object shall not by itself, be deemed to be an admission of the correctness of the account.