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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3)(a) in Tamil Nadu Debt Relief Act, 1976

(a)under section 5, any movable property pledged by any debtor who is a party to such appeal, shall not be either returned or disposed of under this Act; and