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 5] [Entire Act] Bombay Presidency - Section Section 6 in The Bombay Agricultural Debtors Relief Rules, 1947 6. Form of Statement under section 14. - The statement which a debtor or creditor is required to submit under section 14 shall be in Form No. 4 or 5, as the case may be.
