Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 4 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 4. Sums of one thousand rupees or over shall be deposited only in the Court of the Senior Subordinate Judge of the district in which the debtor resides.
