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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Debt Relief Act, 1975

(1)No creditor shall after the appointed day, damage destroy or tamper with any property pledged or mortgaged with him or any document connected therewith or part with or otherwise deal with same except as provided in this Act.