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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in Karnataka Debt Relief Act, 2018

(1)Every creditor referred to in clause (e) of Section 4 shall within ninety days from the date of commencement of this Act, furnish to the Debt Relief Officer having jurisdiction over the area where such creditor has his ordinary place of business a statement in the prescribed form containing such particulars as may be prescribed.