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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(4) in The Jammu and Kashmir Debtors, Relief Act 1976 (4)A just and equitable order under this section shall include an order by which a debtor is required to make payment by instalments keeping in view his paying capacity.
