Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 9 in Tamil Nadu Debt Relief Rules, 1978 9. When application shall be dismissed. - If, at any time, while an application is pending in the Court, a suit is filed by the creditor for the recovery of the debt, which is the subject-matter of the application, the Court shall dismiss the application.
