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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(b) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975

(b)any such suit, appeal, application or execution or other proceeding, pending on the date of such commencement, shall be and remain stayed during the said period of one year;