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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3) in The U.P. Debt Redemption Act, 1940

(3)In amending a decree under the provisions of this section the court shall accept the findings on which the decree was-based except in so far as they are inconsistent with the provisions of section 9.