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

State of Himachal Pradesh - Subsection

Section 7(3) in The Himachal Pradesh Debt Reduction Act, 1976

(3)In amending a decree under the provisions of this Act the court shall accept the findings on which the decree was passed except in so far as they are inconsistent with the provisions of sections 8 and 9.