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[Cites 0, Cited by 0] [Section 354(9)] [Section 354] [Entire Act]

State of Madhya Pradesh - Subsection

Section 354(9)(b) in M.P. Civil Court Rules, 1961

(b)where the decree or any subsequent order directs payment of money or delivery of property to be made at the fixed date or at recurring intervals, the date so fixed, or the end of the last of such recurring intervals, as the case may be.