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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(vii) in Kerala Farmers' Debt Relief Commission Act, 2006

(vii)"debt" means any liability, whether secured or unsecured due from a farmer on or before the commencement of this Act whether payable under a contract, or under a decree or order of any Court or Tribunal, or otherwise, and includes,