Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13B] [Entire Act] State of Madhya Pradesh - Subsection Section 13B(a) in The (Central Provinces and Berar) Debt Conciliation Act, 1933 (a)in the first instance in payment of any amounts for which application for recovery has been made inclusive of costs of the proceedings;
