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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra Debt Relief Act, 1975

(3)Any judgment-debtor or defendant who is a small farmer may, notwithstanding that no proceedings of the nature referred to in sub-section (1) are pending against him, make an application for stay under that sub-section.