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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(1)(a) in Bihar Debt Relief Act, 1976

(a)no such debt due from a Scheduled debtor shall be recoverable from him or from any movable or immovable property belonging to him, nor shall any such property be liable to be attached or sold or be proceeded against in any manner in the execution of any decree or order relating to such debt;