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] [Section 3] [Entire Act] State of Jharkhand - Subsection Section 3(2) in Bihar Debt Relief Act, 1976 (2)Nothing in this section shall be construed to entitle any Scheduled debtor for refund of any part of a debt already repaid by him or recovered from him before the commencement of this Act.
