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 31] [Entire Act] NCT Delhi - Subsection Section 31(1) in Punjab Relief of Indebtedness Act, 1934 (1)Any person who owes money may at any time deposit in court a sum of money in full or part payment to his creditor.
