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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(6) in Rajasthan Relief of Agricultural Indebtedness Act, 1957

(6)Nothing contained in this Act shall be deemed to require the creditor to refund any some which has been paid to him or to increase the liability of the debtor to pay any amount in excess of that which would have been payable by him, if this Act had not been passed.