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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(4) in Tamil Nadu Debt Relief Act, 1979

(4)In any suit pending on the said date for the recovery of the amount of the debt as scaled down in accordance with the provisions of this Act, the Court shall pass a decree for the payment of such instalment or instalments as could have become payable under the provisions of sub-section (1) and the balance in further instalment as specified therein.