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] [Entire Act] State of Madhya Pradesh - Section Section 43 in The Central Provinces Debt Conciliation Rules, 1933 43. A certificate under [sub-section (1) of Section 13C] [Substituted by No. 3724-5148-XII, dated 21-6-1948.] shall be in Form VI appended to these rules.
