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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Displaced Persons (Debts Adjustment) Act, 1951

(1)Where, on the application of a displaced debtor under section 5 or sub-section (2) of section 11, the Tribunal has determined the amount due in respect of each debt in accordance with the provisions of this Act, it shall proceed to determine the paying capacity of the debtor.