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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(vii) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975

(vii)"protected debtor" means a person, ordinarily residing in a rural area of Uttar Pradesh, who is a landless agricultural labourer, an artisan or a small or marginal farmer;