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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(e) in The Bihar Debt Relief Act, 1976

(e)every property pledged by a Scheduled debtor shall on the commencement of this Act, stand released in favour of such debtor, and the creditor shall be bound to return the same to the debtor forthwith.