Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Bharat - Section

Section 6 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

6. Assignees from non.

- debtor not entitled to benefit of this Act-No application shall lie under Section 4 for settlement of any debt due from a debtor to whom such a debt has been transferred or assigned after the 15th August, 1947, by any person who is not himself a debtor.