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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2)(k) in The Bhopal Debt Redemption Act, 1955

(k)the form in which and the date on which the creditor is required to supply the statement of account under clause (c) of sub-section (1) of Section 30;