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 17] [Entire Act] State of Gujarat - Subsection Section 17(c) in Gujarat Rural Debtors' Relief Act, 1976 (c)being a creditor, knowingly takes recourse for the purpose of recovering a debt from his debtor, to a procedure in contravention of the provisions of this Act, or
