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 Uttar Pradesh - Subsection Section 3(1) in The U.P. Debt Relief Rules, 1977 (1)Every creditor referred to in Section 5 (a) shall furnish to the Tahsildar concerned, a statement in Form A within a period of sixty days from the date of commencement of these rules.
