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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(b) in The Displaced Persons (Debts Adjustment) Act, 1951

(b)the creditor shall not be entitled, in any case where the pledged property is no longer in his possession or is not available for redemption by the debtor to recover from the debtor the debt or any part thereof for which the pledged property was security: