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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(a) in The Punjab Relief of Indebtedness Act, 1934

(a)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may for the purpose of amicable settlement between debtors and their creditors establish debt conciliation boards.