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 Uttar Pradesh - Section Section 4 in The U.P. Debt Relief Rules, 1977 4. Service of notice (Sections 6 and 35). - The Tahsildar shall issue notices in duplicate duly signed by him and bearing seal of his office to the creditors as well as to the debtors in each case separately in Form C. No notice need be sent if the party concerned is already present.
