Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in The Maharashtra Debt Relief Act, 1975

(1)On the expiry of this Chapter, no claim arising out of any proceedings which are stayed under sub-section (1) of section 15 or out of any decree described in subsection (1) of that section in respect of which no execution proceedings have been taken shall exceed the amount of the principal by more than one hundred fifty per cent of such amount.