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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(c) in Tamil Nadu Debt Conciliation Act, 1936

(c)the amount and particulars of all claims against him together with the names and residences of his creditors so far as they are known to, or can by the exercise of reasonable care and diligence be ascertained by him; and