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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(e) in The U.P. Debt Relief Act, 1977 (e)every movable property pledged by a debtor shall stand released in his favour and the creditor shall, [* * *] [The words 'if in possession of such properly' was omitted by U.P. Act No. 2 of 1979.] be bound to return the same to the debtor.
