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 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(a) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972 (a)A Court shall, before deciding the claim on merits, frame and decide the issue whether the money-lender has complied with the provisions of Sections 8,9 and 10.
