Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in The Jammu and Kashmir Debtors, Relief Act 1976

(2)Where two or more applications for settlement of debts under section 4 are presented by or against the same person or where such separate applications are presented against joint debtors or creditors, all such applications shall be consolidated.