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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1)(f) in The Jammu and Kashmir Debtors, Relief Act 1976

(f)details of any debts for which the debtor is liable as a surety or is liable with other persons as a joint debtor or joint surety, together with the names and particulars of all such persons; and