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 19] [Entire Act] State of Tamilnadu - Subsection Section 19(1) in Tamil Nadu Debt Relief Act, 1979 (1)Nothing contained in this Act shall apply to the debts payable by any person who has been adjudicated an insolvent, if prior to the 14th day of July 1978 a dividend has been declared out of his assets.
