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[Cites 0, Cited by 3] [Entire Act]

State of Himachal Pradesh - Section

Section 6 in The Himachal Pradesh Debt Reduction Act, 1976

6. Debtor's right to sue.

- Notwithstanding the terms of any contract regarding the date of dates on which a debt shall become due, a suit to which this Act applies for the redemption of a mortgage or for accounts may be instituted by a debtor at any time after the commencement of this Act.