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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Debt Relief Act, 1975

(1)If a suit instituted in any civil court involves any issues which are required to be settled, decided or dealt with, by the Authorised Officer under this Act, the civil court shall stay the suit, and refer such issues to the Authorised officer for determination.