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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

(2)Where any question arises whether, for purposes of sub-section (1) a matter referred to for decision is a dispute or not, the question shall be decided by the Registrar whose decision thereon shall be final.