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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6)(b) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(b)The documents executed by the debtor in favour of a money-lender shall be duly witnessed by the authority prescribed under sub-section (5).