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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Debt Relief Rules, 1977

(2)Every such decision shall contain the following particulars, namely :
(a)The amounts of principal and interest referred to in Section 19 (1).
(b)The gross value of the agricultural produce referred to in Section 20.
(c)The actual amount of debt payable by the small farmer after it is scaled down and the manner of its payment.