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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(4) in The U.P. Debt Relief Act, 1977

(4)"creditor" means a person from or in respect of whom a debtor or a small farmer has borrowed or incurred a debt, and includes the [heirs or assignees of such person] [Substituted by U.P. Act No. 2 of 1979 and shall be deemed always to have been substituted.];