Section 3 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970
3. Particulars to be given in the application.
- Every application for determination of debts shall, in addition to the particulars mentioned in Sub-section (4) of Section 6, contain the following particulars :(i)a statement of the principal and date on which each of the debts was originally advanced and the date and amount of repayments made towards principal and interest;(ii)a statement of labour rendered by the debtor and remuneration paid therefor.
