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 5A] [Entire Act] State of Tamilnadu - Subsection Section 5A(i) in Tamil Nadu Debt Relief Act, 1976 (i)where a statement has been furnished by the creditor under sub-section (1), which of the persons who hair pledged movable property with him arc entitled to relief under section 4; and
