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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(c) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988 (c)If the debtor fails to deposit the amounts due within the period stipulated in the demand notice, the Recovery Officer shall issue notice to the Guarantor in Form III.
