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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1)(ii) in The Bengal Money-Lenders Act, 1940

(ii)do anything which affects any decree of a Court, other than a decree in a suit to which this Act applies which was not fully satisfied by the first day of January, 1939, or anything which affects an award made under the Bengal Agricultural Debtors Act, [1936] [Figures Substituted for the figures '1935' by W.B. Act 7 of 1948.],