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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(4) in The U.P. Debt Redemption Act, 1940

(4)For the purposes of sections 16 to 19 the expressions "agriculturist", "loan" and "decree to which this Act applies" shall be interpreted as if the first proviso to sub-section (3) of section 2 were omitted.