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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3)(b) in The Assam Debt Conciliation Act, 1936

(b)On receipt of an objection under Clause (a) of sub-section (3) the Board shall make such order thereon as it thinks fit.