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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(e) in The Bhopal Debt Redemption Act, 1955

(e)a loan shall not be deemed to be due jointly from an agriculturist or workman and another person if such other person's liability in connection with such loan is that of a surety and such person and such agriculturist or workman shall not be deemed to be joint debtors.