Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 9 in Gujarat Rural Debtors (Temporary Relief) Act, 1976 9. Remission of Interests.- A debtor shall not be liable to pay any interest on any debt in respect of the specified period.
