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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

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

(ii)where an application has been made by the debtor under sub-section (2), whether the debtor is entitled to relief under Section 5;