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 5] [Entire Act] State of Karnataka - Subsection Section 5(2) in Karnataka Debt Relief Act, 2018 (2)A debtor referred to in clause (e) of Section 4 may make an application in the prescribed Form to such Debt Relief Officer for an order of return of the movable properties pledged by him or by his surety.
