Section 8(3)(b) in Gujarat Rural Debtors' Relief Act, 1976

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State of Gujarat - Subsection

Section 8(3)(b) in Gujarat Rural Debtors' Relief Act, 1976

(b)determining, in a case not falling under sub-section (a), the amount of the recognised debt as defined in Explanation 2 to sub-section (1) of section 3, and reducing the debt in accordance with the provisions of sub-clause (ii) of clause (b) of sub-section (1), and sub-section (2), of section 3 and the amount to which such debt is reduced shall thereupon be the amount due from the debtor in respect of the debt or debts due from the debtor and the portion of debt or debts in excess of such amount shall be deemed to have been discharged.

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State of Gujarat - Subsection

Section 8(3)(b) in Gujarat Rural Debtors' Relief Act, 1976