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 2] [Entire Act] State of Tamilnadu - Section Section 7 in Tamil Nadu Debt Relief Rules, 1978 7. Applicant to be heard. (1)On receipt of an application under rule 3, the Court shall, unless it rejects it under rule 6, pass an order fixing a date for hearing the application.(2)Notice of the order under sub-rule (1) shall be served on the creditor and the debtor.
