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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2) in The Central Provinces Debt Conciliation Rules, 1933

(2)Cases rejected under Section 14-
(a)Those in which certificates under Section 15 have been issued......... 20 years.
(b)Those in which no certificates under Section 15 have been issued......... 2 years.