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 53] [Entire Act] State of Madhya Pradesh - Subsection Section 53(ii) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (ii)where a security furnished is called in question the burden of proof shall be on the objector.
