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 1] [Section 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(4) in The U.P. Debt Redemption Act, 1940 (4)Nothing in this section shall entitle the debtor to a refund of any sum already paid by him.
