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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(9) in The Jammu and Kashmir Debtors, Relief Act 1976

(9)An application by a debtor for any order to set aside an ex parte adjudication may be made within thirty days from the date of the adjudication or where the notice was not duly served, when applicant had knowledge of such adjudication.