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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(1)(c) in Punjab Relief of Indebtedness Act, 1934

(c)The Chief Commissioner shall determine the pecuniary limits of the jurisdiction of the board, provided that no board shall have jurisdiction to make a settlement between a debtor and his creditor if the total debts of the debtor exceed Rs. 10,000 or such large amount as the Chief Commissioner may prescribe for any area.