Section 3(2) in Gujarat Rural Debtors' Relief Act, 1976
(2)Notwithstanding anything contained in the foregoing provisions, in no case shall a debtor be liable to pay to his creditor or creditors under sub-clause (ii) of clause (b) of sub-section (1), an amount exceeding rupees 1400 in the aggregate:Provided that where the amount payable by the debtor to more than one creditor is so reduced to rupees 1400, the amount payable to each one of the creditors shall be determined on a prorata basis, having regard to the amount or amounts of debts payable to each one of them, subject to the overall limit of rupees 1400.
