Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(1) in The U.P. Debt Relief Rules, 1977 (1)Every application by a small farmer under Section 17 (1) or by his creditor under Section 17 (2) shall be caused by the Debt Settlement Officer, to be entered in a Misilband Register in Form B.
