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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in Karnataka Debt Relief Act, 1980

(1)every creditor referred to in clause (e) of section 3 shall, within one year from the date of commencement of this Act, furnish to the Assistant Commissioner having jurisdiction over the area where such creditor has his ordinary place of business a statement in the prescribed form containing such particulars as may be prescribed.