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[Cites 0, Cited by 20] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Relief of Agricultural Indebtedness Act, 1957

(2)Such an application praying for the determination of the debts, outstanding against a debtor, may also be filed by his creditor or his surety, whether such debtor is liable for such debts individually or jointly with another person.