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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Madhya Bharat - Subsection

Section 22(1)(c) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(c)In the accounts of principal and interest there shall also be debited the amounts, if any respectively due for principal (including costs) and interest under any decree or order passed by a competent Court in respect of any debt :