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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(b) in The U.P. Debt Relief Act, 1977 (b)every such suit, application or proceeding pending before any such court on the date of commencement of this Act shall abate;
