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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(iv) in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935

(iv)While submitting their reports Deputy Commissioners should bear in mind the instructions contained in paragraph 6(v) of the Punjab Government Consolidation Circular No. 3.