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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in The Punjab Relief of Indebtedness Act, 1934

(1)On receipt of an application under section 9 the board shall pass an order fixing a date and place for hearing the application :Provided that the board may at any time dismiss the application, if for reasons to be stated in writing, it does not consider it desirable to attempt to effect a settlement between the debtor and the creditors.