Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(6) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(6)The Board shall estimate the annual income from the occupation of a debtor and determine, for the purpose of Section 3, his liability and capacity to repay the debts outstanding against him.