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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4)(i) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(i)all liabilities owing to a creditor in cash, or in kind secured or unsecured payable under a decree or order of a Civil Court or otherwise, and subsisting on the appointed date whether due or not due;