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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1)(iii) in The West Bengal Rural Indebtedness Relief Act, 1975

(iii)no decree of a Civil Court in relation to the recovery of a debt which was passed before the commencement of this Act shall be executed,