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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in Karnataka Debt Relief Act, 2018

(1)A debtor referred to in clause (f) of Section 3, may make an application within ninety days from the date of commencement of this Act to the Debt Relief Officer having jurisdiction over the area within which mortgaged property is situated for an order releasing the mortgaged property and for the grant of a certificate of redemption.