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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(n) in The U.P. Debt Relief Act, 1977

(n)any advance of loan given to debtor [or the Small farmer] [Inserted by U.P. Act No. 2 of 1979 and be deemed always to have been inserted.] by his employer for any specific purpose, such as, for festival, medical treatment, meeting any educational, marriage or funeral expenses and the like ;