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 Tripura - Subsection Section 3(a) in The Tripura Agricultural Debtors Relief Act, 1975 (a)every debt advanced before the commencement of this Act including the amount of interest, if any, payable by a debtor to a creditor shall be deemed to be wholly discharged;
