Section 3(c) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975

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State of Uttar Pradesh - Subsection

Section 3(c) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975

(c)any protected debtor arrested or detained in execution of any decree for any debt shall be released and any property of a protected debtor attached in such execution shall cease forthwith on the commencement of this Act :

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State of Uttar Pradesh - Subsection

Section 3(c) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975