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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in The Haryana Relief of Agricultural Indebtedness Act, 1976

(1)If a creditor or a debtor, as the case may be, challenges the genuineness or enforceability of any debt included in an application, the debt settlement officer shall adjudicate upon the issue.