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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The West Bengal Relief of Rural Indebtedness Act, 1975

(2)Unless the debtor has already made an application under sub-section (1) any of his creditors may also make an application to the same authority to which, and in the same manner in which, the debtor might have applied under that sub-section for determination of the debt in question.