Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(10) in The Bengal Agricultural Debtors Act, 1936

(10)The provisions of sections 28 and 29 shall, so far as may be, be applicable in the case where the debtor fails to pay by the date fixed any sum payable under an award made under sub-section (5).