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State of Tamilnadu - Section

Section 4 in Tamil Nadu Debt Relief Rules, 1978

4. Mode of application under rule 3.

- Every application under rule 3 shall be in writing and shall be signed and verified in the manner prescribed by the Code of Civil Procedure, 1908 (Central Act V of 1908) for signing and verifying plaints.
(2)There shall be affixed to every such application, whether by the debtor or by the creditor, a Court-fee stamp to the value of seventy-five paise.