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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2) in The Jammu and Kashmir Debtors, Relief Act 1976

(2)When any application under section 4 includes a debt in respect which a suit or other proceeding is pending before a civil or revenue court, the Board may give intimation thereof to such court in the manner prescribed. On receipt of such intimation the court shall transfer the suit or proceeding, as the case may be, to the Board.