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

State of Jammu-Kashmir - Subsection

Section 8(8) in The Jammu and Kashmir Debtors, Relief Act 1976

(8)If any debtor proves to the satisfaction of the Board that the notice was not served on him of that he was unavoidably absent at any hearing fixed by the Board, the Board may set aside the order passed ex parte, subject to such terms as the Board think fit.