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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(9) in Tamil Nadu Debt Relief Act, 1979

(9)No Court shall entertain a suit by the creditor for the recovery of a debt-
(i)if an application has been made under sub-section (1) in respect of such debt to a Court having jurisdiction and is pending in such Court; or
(ii)if a Court having jurisdiction has passed an order under clause (a) of sub-section (4) in respect of such debt.