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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953

(3)All proceedings under the Insolvency Act for the time being in force in Madhya Bharat against an agriculturist pending in any Court on the date of issue of notification under Section 3 shall be stayed for the prescribed period.