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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(v) in Tamil Nadu Debt Conciliation Act, 1936

(v)whether at any time, the creditor or the debtor was offered settlement of the debt in full or part and if so what the terms were; and