Section 24 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
24. Court to issue discharge certificate.
- On an application made by the debtor or the Debt Relief Inspector in this behalf, the Debt Relief Court may, after making such enquiry as it may deem fit, issue a certificate of discharge in such form as may be prescribed in respect of any debt which stood discharged or deemed to have been discharged under this Act:Provided that no such certificate shall be issued unless-(i)a reasonable opportunity has been given to the creditor to show cause against the issue of such a certificate; and(ii)a period of ninety days has expired from the date of the constitution of the Court.
