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State of Madhya Pradesh - Section
Section 2 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati Rini Sahayata (Sanshodhan Tatha Vidhimanya Karan) Adhiniyam, 1984
2. Retrospective effect to certain amendments to Madhya Pradesh Act No. 12 of 1967.
- The Amendment to the Madhya Pradesh Anusuchit Jati Tatha Anusuchit Jan Jati Rini Sahayata Adhiniyam, 1967 (No. 12 of 1967) (hereinafter referred to as the Principal Act), as effected by Sections 3 and 4 of this Act, shall be deemed and shall always be deemed to have been made-| (a) | in relation to scheduled areas and as regards debt owed by anymember of Scheduled Tribe. | with effect from the date on which the Madhya PradeshScheduled Tribes Debt Relief Regulations, 1962 were repealed; | |
| (b) | in relation to other areas of the State and as regards debtowed by any member of Scheduled Tribes. | with effect from 3rd May, 1967. | |
| (c) | in relation to whole of Madhya Pradesh and as regards debtspawned by a member of Scheduled Castes. | with effect from 15th August, 1973. |