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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(5) in Tamil Nadu Debt Relief Act, 1979

(5)Nothing contained in this section shall bar the Court from passing a decree or making an order in an application for execution of the decree under such term and conditions as may be more favourable to the debtor than those provided for in this section either of its own motion or upon a consideration of all the circumstances of the case or upon an agreement between the parties.