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State of Jammu-Kashmir - Section

Section 15 in The Jammu and Kashmir Debtors, Relief Act 1976

15. Debts in respect of which suits or other proceedings are pending.

- The provisions of section 14 shall not apply to a debt in respect of which a suit or other proceeding pending in any civil or revenue court is transferred by that court to the Board under sub-section (1) or sub-section (2) of section 29.