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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(b) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975 (b)any transaction evidenced by a registered document or a transaction of mortgage by deposit of title deeds;
