Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(k) in Tamil Nadu Debt Relief Act, 1979

(k)any debt or debts payable on the 14th day of July 1978 to-
(i)a widow; or
(ii)a minor child both of whose parents are dead; or
(iii)a minor child whose father is dead; or
(iv)a female person whose marriage has been dissolved by a decree of divorce or has been declared null and void, or annulled by a decree of nullity: