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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(ii) in Gujarat Rural Debtors' Relief Act, 1976

(ii)in a case in which the debtor is a small farmer or is a rural artisan whose income exceeds rupees 2400 per year but does not exceed rupees 4800 per year, an order-