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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1)(d) in The Assam Debt Conciliation Act, 1936

(d)particulars of the debtor's property, both movable and immovable (including claims due to him), a specification of its value and the places where it may be found and details of any attachment, mortgage, lien or charge subsisting thereon;