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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976

(6)No application for execution of any decree referred to in subsection (1) or for making final any preliminary decree for foreclosure or sale referred to therein, shall be entertained by any civil court against a scheduled debtor during the prescribed period.