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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Displaced Persons (Debts Adjustment) Act, 1951

(2)Nothing in this section shall apply to the interest payable in respect of any moneys advanced by a creditor, including an insurance company, on the security of a policy of life insurance of a displaced debtor in order to keep it alive.