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State of Madhya Bharat - Section

Section 53 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

53. Procedure in insolvency proceedings.

- The order of adjudication made under sub-section (1) or (2) of Section 52 shall have the force of an order made by a competent Court in the exercise of its powers under Section 7 of the Provincial Insolvency Act.