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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(b) in Kerala Farmers' Debt Relief Commission Act, 2006

(b)to fix, in the case of creditors other than institutional creditors, a fair rate of interest and an appropriate level of debt, to be payable as the Commission may consider just and reasonable by a farmer declared as distress affected or related to an area or crop declared as distress affected area or distress affected crop as per section 6 as the case may be,