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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(4)(a) in Tamil Nadu Debt Relief Act, 1979

(a)When any such application is made, the Court shall first decide whether the person whom the debt is due was a debtor within the meaning of section 3(3) or not, and if it finds that he was such a debtor, pass an order declaring the amount due by him or declaring that the debt has been discharged, as the case may be.