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State of Jammu-Kashmir - Section

Section 20 in The Jammu and Kashmir Debtors, Relief Act 1976

20. Agreements or orders passed by Board to supersede decisions of civil court.

- Any agreement under sub-section (2) of section 13 or an order made under section 15 shall, in suppression of all previous decisions of a civil court in respect of the debts mentioned in it, be binding on the parties.