Section 10(2)(a) in Tamil Nadu Debt Conciliation Act, 1936

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State of Tamilnadu - Subsection

Section 10(2)(a) in Tamil Nadu Debt Conciliation Act, 1936

(a)in the case of any debt included in the particulars furnished by the debtor under sub-section (1) of section 6 or sub-section (3) of section 8, the creditors shall not be entitled, in any proceeding before a board or Civil Court or on any other occasion, to dispute the accuracy of the said particulars in regard to such debt; and

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State of Tamilnadu - Subsection

Section 10(2)(a) in Tamil Nadu Debt Conciliation Act, 1936