Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Tamilnadu - Subsection Section 6(2) in Tamil Nadu Debt Conciliation Act, 1936 (2)Every application made by a creditor shall contain the following particulars, namely:-(a)the place where the debtor resides; and(b)the amount and particulars of his claim against such debtor.
