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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(7) in Rajasthan Relief of Agricultural Indebtedness Act, 1957

(7)If such an application is rejected, the debtor shall not be entitled to file another application in any Debt Relief Court and any proceedings stayed under sub-section (1) of section 5 shall be resumed.]