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 4] [Entire Act] State of Karnataka - Subsection Section 4(2) in Karnataka Debt Relief Act, 1980 (2)A debtor referred to in the said clause (e) may also make an application in the prescribed form to such Assistant Commissioner for an order of return of the movable properties pledged by him or by his surety.
