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 23] [Entire Act] State of Himachal Pradesh - Subsection Section 23(2) in The Himachal Pradesh Debt Reduction Act, 1976 (2)The court on receipt of this deposit shall give notice thereof to the creditor and shall/on his application, pay the sum to him.
