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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(b) in MoneyLenders Accounts Rules (b)Where there are two or more joint-debtors the statement of account shall, in the absence of any contract to the contrary, be furnished to the joint-debtor who signs first in the document relating to the loan in question.
