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] [Entire Act] State of Madhya Bharat - Section Section 63 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 63. Debtor to be deemed to have fulfilled terms of agreement or of award. - A debtor who has made deposit under Section 62 shall be held to have fulfilled the terms of the agreement or of the award.
