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

State of West Bengal - Subsection

Section 4(3) in The West Bengal Relief of Rural Indebtedness Act, 1975

(3)If applications are made to more than one authority in respect of the same debt, such applications shall, subject to such rules as may be made in this behalf, be transferred to and dealt with by one authority.