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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in Gujarat Rural Debtors' Relief Act, 1976

(2)Where a certificate of discharge of any debt is granted to a debtor or an order reducing his debt is made under section 8, every property pledged or mortgaged by such debtor as a security for such debt shall stand released in favour of such debtor and the creditor shall forthwith return such property to the debtor.