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

State of Madhya Pradesh - Subsection

Section 5(e) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

(e)On receipt of a Demand notice or warrant of attachment, the person may deposit the amount due either with the authority from which he had taken the loan or the Recovery Officer.