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[Cites 0, Cited by 1] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2) in Punjab Relief of Indebtedness Act, 1934

(2)In any suit in respect of a debt as defined in Section 7, advanced after the commencement of this Act, no Court shall pass or execute a decree or give effect to an award in respect of such debt for a larger sum than twice the amount of sum found by the Court to have been actually advanced less any amount already received by a creditor.