Section 5(1)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947

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State of Maharashtra - Subsection

Section 5(1)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947

(a)every creditor, on being required to do so by notice in writing by any of his debtors, shall, within two months from the date of the receipt of such notice, file before the Court a true and correct statement of all his claims against such debtor, and shall at the same time send a copy thereof to such debtor, and

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State of Maharashtra - Subsection

Section 5(1)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947