Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(3) in Tamil Nadu Debt Relief Act, 1979

(3)In any suit instituted after the said date, the Court in decreeing the suit shall provide for the payment of such instalment or instalments as would have become payable under the provisions of sub-section (1) and the balance in further instalments as specified therein.