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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(6) in The Haryana Relief of Agricultural Indebtedness Act, 1976

(6)The debt settlement officer shall estimate the annual household income of a debtor and determine, for the purposes of Section 5, his liability and capacity to repay the debts outstanding against him.