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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1)(b) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(b)the claim for any debt which has been discharged or deemed to have been discharged under this Act;