Section 72(2)(e) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Madhya Bharat - Subsection

Section 72(2)(e) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(e)the inventories of property, lists of creditors and of debtors and of debts due to and from a debtor, the examination in respect of property or creditors, the time at which the debtors shall attend before the Board and the production of books of account, the examination to be submitted to and the information to the supplied by the creditor in respect of the debt due to him by the debtor,

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State of Madhya Bharat - Subsection

Section 72(2)(e) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956