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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Debt Relief Act, 1975

(2)The application shall state the facts of the case in brief, and the point raised for the decision of the Authorised Officer; and shall be made within seven days from the date of receipt of the application by the creditor under clause (e) of section 4, or from the date of endorsement made on the application under the clause.