Section 6(3)(i) in The U.P. Debt Relief Act, 1977

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State of Uttar Pradesh - Subsection

Section 6(3)(i) in The U.P. Debt Relief Act, 1977

(i)where a statement has been furnished by the creditor under sub-section (1), which of the persons who have pledged movable property with him arc entitled to relief under Section 5; and

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State of Uttar Pradesh - Subsection

Section 6(3)(i) in The U.P. Debt Relief Act, 1977