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(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (4)The remainder, if any, shall be applied to the discharge of the amount for which the distraint was made.
