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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(a) in The Haryana Relief of Agricultural Indebtedness Act, 1976

(a)every debt, together with any interest payable thereon, owned on the commencement of this Act by an agricultural labourer, a rural artisan, or a marginal farmer, whose annual household income does not exceed two thousand and four hundred rupees, shall be deemed to be wholly discharged.