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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(1) in Tamil Nadu Debt Relief Act, 1979 (1)Where any debtor has paid to any creditor one and a half times the amount of the principal, whether by way of principal or interest or both, such debt including the principal, shall be deemed to be wholly discharged.
