Section 11 in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
11. Repeal.
- The Rajasthan Scheduled Debtors (Moratorium on Debts) Ordinance, 1975 (Ordinance No. 21 of 1975) is hereby repealed.Notifications[Notification No. F 2 (16) Rev./Gr.IV/76, dated 7-3-1977-Rajasthan Gazette, Extraordinary Part IV-C (II) dated 7.3.1977, Part 475.]S.O.225. - In exercise of the powers conferred by Section 4 of the Rajasthan Scheduled Debtors (Moratorium of Debts) Act, 1976, the State Government hereby extends the prescribed period for purposes of the said Act for a further period of six months from the date of the expiry of the period prescribed by notification number F. 2 (16) Rev./Gr. IV/76, dated the 10th September, 1976.
