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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(1) in The Tripura Agricultural Debtors Relief Act, 1975

(1)A debtor or his creditor may make an application for the settlement of his debts to the Tribunal established for an area in which he ordinarily resides, within such time as may be prescribed by the Government.