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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(5) in Tamil Nadu Debt Relief Act, 1979

(5)At any time, after passing an order under clause (a) of sub-section (4), the Court shall, on payment by the creditor of the Court-fee payable on a debt for the amount declared due to him, grant a decree to the creditor for such amount:Provided that the creditor may, on his application, be granted a decree for an amount less than that declared due to him on paying the appropriate Court-fee.