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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(iii) in The Rules for the Destruction of Judicial Records, 1953

(iii)all Insolvency proceedings where immovable properly is involved. The period shall be taken to run from the date of the order of the Court declaring the insolvent discharged from the further liability in respect of the scheduled debts;