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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(i) in Gujarat Rural Debtors' Relief Act, 1976

(i)in a case in which he is satisfied that the debtor is a marginal farmer or a rural labourer or is a rural artisan whose income does not exceed rupees 2400 per year, an order discharging the debt completely and grant to the debtor a certificate of discharge from the debt in the prescribed form; and on the grant of such certificate to a debtor in respect of a debt, such debt shall not be recoverable from such debtor;