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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Jammu and Kashmir Debtors, Relief Act 1976

(2)Notice of the order under sub-section (1) shall be sent to creditors by registered post, acknowledgement due, and where the debtor is not the applicant, notice of the order under sub-section, (1) shall be sent to such debtor in a similar manner.