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 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(2) in The M.P. Electricity (Supply) Finance Rules, 1967 (2)The persons who on the day of closing in accordance with sub-rule (1) are registered as holders of any security shall be entitled to the interest next payable thereon.
