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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(iv) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975 (iv)"debt" means an advance in cash or kind, whether decreed or not, and includes any transaction which is in substance a debt;
