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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in Karnataka Debt Relief Act, 1980

(1)if in any suit or other proceeding in a court a question arises whether a party there to is a debtor under this Act, the court trying the suit or other proceeding shall frame a preliminary issue as to whether such person is not a debtor under this Act and shall decide it before other issues are considered.