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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1)(d) in The Jharkhand Area Autonomous Council Act, 1994

(d)he is redempted insolvent but has not obtained the certificate in this respect from the court that this insolvency was due to misfortune and he has not committed any misconduct; or