Section 12(2)(c) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2)(c) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957

(c)The amounts and particulars of all claims outstanding against me/the said debtor including those referred to in section 4 of the Rajasthan Relief of Agricultural Indebtedness Act, 1957, as nearly as ascertainable, and the names and addresses of my/his creditors are as follows:

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State of Rajasthan - Subsection

Section 12(2)(c) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957