Section 3 in The Maharashtra Debt Relief Act, 1975
3. Revival of all discharged debts under Ordinance VII of 1975.
- Notwithstanding anything contained in the Maharashtra Debt Relief Ordinance, 1975. all debts of a debtor which stood discharged on the appointed day under the provision of that Ordinance shall, on the commencement of this Act stand revived; and accordingly, the provisions of the said Ordinance as amended by this Act as herein provided shall operate in relation to all such revived debts, as if those provision were always amended and in operation on the appointed day.
