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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(5) in Karnataka Debt Relief Act, 1980

(5)Where the creditor produces the document and the movable property pledged as directed in the order under sub-section (3), the Assistant Commissioner shall record an endorsement of discharge on such document and return the same or issue a certificate of discharge in the prescribed form along with the pledged articles to the debtor.