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State of Uttar Pradesh - Section

Section 7 in The U.P. Debt Redemption Act, 1940

7. Debtor's right to sue.

- Notwithstanding the terms of any contract regarding the date or dates on which a loan shall become due, a suit to which this Act applies for the redemption of a mortgage or for accounts may be instituted by a debtor at any time after the commencement of this Act.