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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(ii) in Rajasthan Relief of Agricultural Indebtedness Act, 1957

(ii)In other case at the date of the commencement of this Act, an application for stay of proceedings under sub-section (1) may be made within six months of the date of such, applicability or such commencement, as the case may be.]