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 1] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(b) in The Karnataka Debt Relief Act, 1976 (b)no Civil Court shall entertain any suit or proceeding against the debtor for the recovery of any amount of such debt including interest, if any:
