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State of Madhya Pradesh - Section

Section 19 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

19. Procedure for hearing of disputes.

- The Registrar or his nominee or Board of nominees hearing a dispute under Section 18 shall hear the dispute in such manner and dispose it of within such period as is prescribed.