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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in The Haryana Relief of Agricultural Indebtedness Act, 1976

(2)The debt settlement officer shall after marking for the purpose of identification every original document so produced and verifying the correctness of the copy, retain the copy and return the original to the creditor.