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 17] [Entire Act] State of Madhya Bharat - Subsection Section 17(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (2)Any person present may be required by the Board to give evidence or to produce any documents then and there in his possession or power.
