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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2) in Karnataka Debt Relief Act, 2018

(2)When the Debt Relief Officer makes any such declaration, if the transfer was made prior to the date of the commencement of this Act, the debt covered under the transfer shall deemed to be wholly discharged and the provision of sub-section (2) of Section 6, shall mutatis mutandis apply for recording the redemption of the mortgage and delivering possession of the property.