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[Cites 0, Cited by 5] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(b) in The Karnataka Debt Relief Act, 1976

(b)‘debt’ means any liability in cash or in kind, whether decreed or not and includes any amount which is in substance a debt; but does not include arrears of taxes due to the Central or the State Government or a local authority;