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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Hyderabad Agricultural Debtors Relief Act, 1956

(3)Notwithstanding anything contained in section 3, an application made under this section shall contain the amounts and particulars of all debts specified in that section due by the debtor.