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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(2)No debtor or creditor shall make more than one application, and where applications have been made by the debtor and any of his creditors the application made by the creditors shall be merged in the application made by the debtor.