Section 3(1)(c) in The Bihar Debt Relief Act, 1976

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State of Bihar - Subsection

Section 3(1)(c) in The Bihar Debt Relief Act, 1976

(c)all suits and proceedings (including appeals, revision proceedings in execution and attachment), pending on the date of commencement of this Act, for the recovery of any such debt or interest due thereon against a Scheduled debtor shall abate:

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State of Bihar - Subsection

Section 3(1)(c) in The Bihar Debt Relief Act, 1976