Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(b) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987

(b)affect any right or remedy against any person other than a person referred to in that section, in respect of a contract of indemnity or guarantee entered into in relation to an agreement referred to in that section or in respect of any interest referred to in clause (a).