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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3) in The Assam Debt Conciliation Act, 1936

(3)If applications are made to more than one Board in respect of the debts made by the same debtor, such application shall, subject to the rules prescribed, be transferred to and dealt with by one Board.