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State of Assam - Section

Section 56 in The Assam Debt Conciliation Rules, 1937

56. Representative of minor and lunatic.

- In every case in which, a debtor or a creditor is a minor or a person of unsound mind, the Board and the parties concerned shall, so far as may be, follow the procedure laid down in Order XXXII of the First Schedule to the Code of Civil Procedure, 1908.