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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(2) in The U.P. Debt Relief Rules, 1977

(2)The Debt Settlement Officer shall issue notices in duplicate duly signed by him and bearing seal of his office, to the creditors as well as to the debtors in each case separately in Form C-A. No notice need be issued if the party concerned is already present.