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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in Gujarat Rural Debtors' Relief Act, 1976

(2)The Appellate Officer may, after following such procedure as may be prescribed and after giving the parties an opportunity of being heard, either confirm or modify the decision or order made by the debt settlement officer or direct the debt settlement officer to take such action as the Appellate Officer thinks fit