Section 6(8)(a) in The U.P. Debt Relief Act, 1977

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State of Uttar Pradesh - Subsection

Section 6(8)(a) in The U.P. Debt Relief Act, 1977

(a)may enter any premises of the creditor or of the transferee of the creditor other than a bank referred to in clause (d) or clause (e) of Section 25 and search and seize the movable property pledged by debtors and arrange for their safe custody;

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State of Uttar Pradesh - Subsection

Section 6(8)(a) in The U.P. Debt Relief Act, 1977