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] [Section 3] [Entire Act] State of Tripura - Subsection Section 3(c) in The Tripura Agricultural Debtors Relief Act, 1975 (c)no civil court shall entertain any suit, appeal, or proceeding against a debtor for the recovery of any amount of such debt including interest if any :
