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 13B] [Entire Act] State of Madhya Pradesh - Subsection Section 13B(d) in The (Central Provinces and Berar) Debt Conciliation Act, 1933 (d)if there be a surplus yet remaining after the payments have been made under clause (c), it shall be paid to the debtor.
