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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(c) in Tamil Nadu Debt Relief Act, 1980

(c)Every such application shall be made on or before the [30th day of June 1982] [This expression was substituted for the expression 'the 30th day of September 1981' by section 3(i)(a) of the Tamil Nadu Debt Relief (Amendment) Act, 1982 (Tamil Nadu Act 12 of 1982), which was deemed to have come into force on the 30th day of September 1981. Earlier, for the expressions 'before the expiry of the period of six months from the date of the commencement of this Act', 'the 31st day of December 1980', the expressions 'on or before the 31st day of December 1980', 'the 30th day of September 1981' were substituted by section 5(i)(a) of the Tamil Nadu Debt Relief (Amendment) Act, 1981 (Tamil Nadu Act 10 of 1981), which was deemed to have come into force on the 19th April 1980 and by section 3(i)(a) of the Tamil Nadu Debt Relief (Second Amendment) Act, 1981 (Tamil Nadu Act 48 of 1981) which was deemed to have come into force on the 31st day of December 1980, respectively.]: