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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2)(c) in The Assam Debt Conciliation Act, 1936

(c)particulars, so far as they are known to the creditor, of the debtor's property, as in Clause (d) of sub-section (1);