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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(2) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 (2)On attachment of the property under sub-section (1), the provisions of the Code shall apply thereto.
