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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(vi) in The Hyderabad Agricultural Debtors Relief Act, 1956

(vi)from every award made under this Act other than an award made in terms of a settlement under sub-section (4) of section 8 or under section 8 or under section 9 or an award made under section 33 before the making of which the creditor's agreement has been obtained under sub-section (1) thereof or an award before the making of which neither the debtor nor any of the creditors produced evidence to enable the Court to determine the amount of debt due from the debtor;