Section 5A(1) in The U.P. Debt Relief Rules, 1977

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State of Uttar Pradesh - Subsection

Section 5A(1) in The U.P. Debt Relief Rules, 1977

(1)The applications made by debtors under sub-section (1) of Section 6-A be entered by the Debt Settlement Officer in Misilband Register, in Form 'B' and separate case files shall be opened on the basis of applications so received under sub-section (1) of Section 6-A.

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State of Uttar Pradesh - Subsection

Section 5A(1) in The U.P. Debt Relief Rules, 1977