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State of Uttar Pradesh - Section

Section 7 in The U.P. Debt Relief Rules, 1977

7. Service of notice [Sections 19 (3) and 35].

- The Debt Settlement Officer shall issue notices in duplicate duly signed by him and bearing seal of his office to the small farmers as well as to the creditors in each case separately in Form C. No notice need be issued if the party concerned is already present.