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

State of Rajasthan - Subsection

Section 5(5) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976

(5)No suit for money and no suit for foreclosure or sale in enforcement of a mortgage against a scheduled debtor in respect of a debt nor any appeal from any decree or order passed in any such suit, shall be instituted during the prescribed period in any civil court.